Mahesh Chandra Sharma, J. - (1.) SINCE all the aforesaid four appeals arise out of the judgment and award dt. 30.11.2004 passed by MACT, Dholpur, hence the arguments have been heard together and they are being decided by this common judgment. Brief facts of the case are that 7.4.1992 when the deceased Ram Singh and Smt. Maya along with other passenger were travelling in a tractor trolley, suddenly Bus No. RJ 14 P 1507 hit the tractor trolley, resulting death of Ram Singh and Maya and serious injuries to number of persons.
(2.) THEREAFTER , First Information Report was lodged. Claim petitions were filed. Notices were issued, written statement was filed, issues were framed, evidence was submitted and after hearing the arguments of both the sides, the learned Tribunal has passed the impugned award awarding different amount of compensations in different claim petitions. Being aggrieved by the aforesaid award, the RSRTC has filed the aforesaid appeals.
(3.) AT the out -set, learned counsel for the RSRTC fairly and frankly contended that the issue involved squarely covered by the judgments of Hon'ble Apex Court in the case of The New India Assurance Co. Ltd. vs. C. Padma & Anr., Appeal (Civil) No. 4764 of 1997 and Dhanna; Lal vs. D.P. Vijayvargiya & Ors., reported in : 1996 SCC (4) 652.;