- (1.) Since these four Misc. appeals relate to common Award dated 28th June, 2008, passed by Judge, Motor Accident Claims Tribunal, Bundi, in M.A.C.T. case Nos. 7/2004, 159/2004, 31/2004, 158/2004, they are being disposed by this common judgment.
(2.) The facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.
(3.) Facts in brief are that on 10th October, 2003, at about 11.15 p.m. when Dilip Singh, Rajendra Singh, Shailang Thakor, Ashish Thakor were coming to Bundi in a Maruti Van No. RJ 20 C 4294 then the driver and owner of the said vehicle Sanjay Chopra hit the van to a standing truck near the Railway Pulia. On account of the said accident, Dilip Singh and Shailang Thakor died and Rajendra Singh and Ashish Thakor received grievous injuries. The said accident occurred due to negligence of the driver and owner of the said van and, therefore, they claimed heavy compensation.;