- (1.) Rajasthan State Road Transport Corporation (in short RSRTC) filed the above misc. appeal No.300/2005 under section 173 of the Motor Vehicles Act against the award dated 1.11.2004 of the Judge Motor Accident Claims Tribunal, Sambhar lake Distt. Jaipur ( in short MACT) in Claim Case No. 61/2001 awarding Rs. 7,99,360/- to the claimants as compensation. The claimant-appellants, who are respondents in the appeals filed by the RSRTC ( in short claimants) have filed the appeal No.751/2005 for enhancement of the compensation awarded by the MACT. Since both these appeals arise from the award dated 1.11.2004, it will be proper for this Court to decide the appeals by this common order.
(2.) The facts have been set out in the impugned interim award and hence I am not repeating the same here except wherever necessary.
(3.) Brief facts of the case are that on 28.4.2001 Panna Lal Maurya at 1.45 p.m. after doing his duties at Govt. School Chitora going to Rainwal Manji on his scooter. Bus No. RJ 14 P 7299 came with speed and driven by its driver rashly and negligently caused the accident in which Pannlal injured heavily and thereafter he died in the Hospital, for which an FIR was lodged and after investigation challan was filed. The claimants filed a claim petition for awarding compensation on account of death of Pannalal Maurya.;