VINIT KUMAR MATHUR,J. - (1.) The above mentioned appeals as well as cross objections shall stand decided by this common order as they arise out of the common accident.
(2.) Heard learned counsel for the parties.
(3.) The CMA Nos. 363/2002 and 438/2002 have been preferred by the RSRTC and the cross objections bearing Nos. 24/2003 and 04/2003 respectively have been filed on behalf of respondents against the judgment of the learned Motor Accident Claims Tribunal, Bikaner dated 12.12.2001 passed in Claim Case Nos. 22/2000 and 29/2000 respectively.;