PRAKASH TATIA, J. - (1.) THESE appeals are against the award dated 2.6.1997 passed by the Motor Accidents Claims Tribunal, Churu in nine Claim Case Nos. 68/95, 69/95, 70/95, 71/95, 15/96, 16/96, 17/96, 62/96 and 3/97 and S.B. Civil Misc. Appeal No. 723/98 is against the award dated 19.5.1998 passed by the Motor Accidents Claims Tribunal, Churu in Claim Case No. 14/97 which was decided separately after the above nine claim petitions.
(2.) THE facts of the case are that on 11.5.1995, the deceased Bhera Ram, Roopa Ram, Ram Niwas, Bhanwar Lal and Mohan Ram were travelling in jeep No. MR 20/B 9419 along with other passengers. The driver of the jeep was Magha Ram. At Sardarshahar Bholeri Road which is 6 kms. from Sardarshahar met with an accident from bus No. RJ 14/P 1056 of the appellant -Rajasthan State Roadways Transport Corporation. It is alleged that the above bus came with very fast speed and Amar Singh, non -applicant (respondent No. 1), the driver of the bus, was driving the above bus No. RJ -14/P 1056 and hit the jeep at its right side causing injuries to all the passengers sitting in the jeep. An F.I.R. No. 107/95 was registered against Amar Singh, the driver of the bus of the appellant under Section 304 -A, I.P.C. and for other offences. The wife of Magha Ram and mother and father of Magha Ram submitted claim petition stating therein that Magha Ram was of the age of 26 years at the time of accident and death. He was earning Rs. 40,000/ - per year and in all claimed Rs. 19,06,000/ -. The widow of Mohan Ram and mother and father of Mohan Ram filed the claim petition stating that Mohan Ram was of the age of 20 years. He was earning Rs. 3000/ - per month and in all claimed Rs. 18,61,000/ -. Smt. Guddi, widow of deceased Bhera Ram along with her minor son and daughter and mother and father filed claim petition stating therein that deceased was of the age of 20 years. He was earning Rs. 55,000/ - per year and claimed Rs. 28,52,000/ -. The legal representatives and dependent of Bhanwar Lal, Smt. Sarawati filed the claim petition stating that Bhanwar Lal was of the age of 23 years. He was earning Rs. 3000/ - per month and claimed in all Rs. 17,23,000/ -. The mother and father of Ram Niwas filed claim petition stating therein that deceased Ram Niwas was of the age of 20 years getting Rs. 1500/ - per month and claimed in all Rs. 9,80,000/ -. The legal representatives of Roopa Ram preferred claim petition stating that the deceased was of the age of 22 years only and left behind his widow Smt. Nirani, applicants No. 2 and 3 son and daughter and applicants No. 4 and 4 father and mother. It is stated that the deceased Roopa Ram was earning Rs. 3000/ - per month and claimed Rs. 17,84,000/ -.
(3.) IN addition to above claimants, claimants Birbal Ram, Sohan Ram and Sahi Ram also submitted their claim petitions wherein Birbal Ram claimed Rs. 2,61,500/ -. Sohan Ram claimed Rs. 4,13,000/ - and Sahi Ram claimed Rs. 18,97,000/ -. The claimant Dunger Ram filed the claim petition and claimed Rs. 4,11,000/ -.;