H.R.PANWAR, J. - (1.) THESE appeals arise out of one and same accident, common judgment and involve common facts, therefore, are decided by this common judgment.
(2.) BRIEFLY stated the facts of the case which are relevant and necessary for the decision of these appeals are that on 20.9.1991 at about 6.00 p.m. Gost Mohd., Devilal, Smt. Gulab, Prabhat Narain, Suresh Saxena, Kishan Lal, Jitendra Kumar and Vinod Kumar were travelling in a jeep bearing No. RJ -03/0070 from Partapur to Banswara. When the said jeep was plying in the area of village Koorpada, at that relevant time a bus bearing No. MIF/4516 was coming from opposite direction which was owned by appellant Madhya Pradesh State Road Transport Corporation (hereinafter referred to as 'the Corporation') and was driven by its driver respondent Dhanna Lal rashly and negligently, collided with the jeep. Due to this accident, Gost Mohd., Devi Lal, Smt. Gulab and Prabhat Narain succumbed to injuries and other person sustained injuries. The legal representatives of the deceased persons and the injured persons filed their respective claim petitions claiming compensation before Motor Accident Claims Tribunal, Banswara (hereinafter referred to as 'the Tribunal'). By the impugned common judgment and award dated 19.1.1995, the Tribunal awarded following compensation in favour of respective claimants and against the appellant Corporation.
(3.) IN Motor Accident Claim Case No. 81/1991 filed by the legal representative of deceased Gost Mohd. the Tribunal awarded a sum of Rs. 1,60,000/ - as compensation.;