- (1.) These nine civil misc. appeals have been filed against the award dated 30-4-2007 passed by the learned Judge, Motor Accident Claims Tribunal, Bharatpur.
(2.) Since all these appeals are preferred against common award, these appeals are decided by this common judgment.
(3.) Brief facts of the case giving rise to these appeals are that on 16-8- 2001, Dharam Singh, Keshav Deo, Santosh, Chandra Shekhar, Chandra Bhan and some other persons were going by Jeep No. RJ-C 1752 to Haridwar for taking holi dip in the river Ganga. The jeep was owned by the cousin of Chandrabhan. All the passengers were travelling without paying any fare as they were known to the owner of the jeep.;