Mahesh Chandra Sharma, J. - (1.) SINCE this appeal and cross objections have been filed against one judgment and award passed by MACT, hence the arguments have been heard together and they are being decided by this common judgment. Brief facts of the case are that on 24.11.1999 Mr. Sawarmal was sitting in a Mini Truck No. RJ -230 -1078 and he was coming from Molasur via Sikar to Lakshmangarh after selling the soap. At about 6.00 PM, when the truck had reached near Badadhar, another Bus No. RJ -14P -5121 coming from opposite side being driven by its driver rashly and negligently, as a result of which the said bus hit in front of Mini Truck and due to the collusion in between two vehicles Mr. Ramakant sustained injuries, whereas deceased Sawarmal and Subhash Chand got serious injuries and succumbed to injuries.
(2.) THEREAFTER claim petition was filed, notices were issued, issues were framed, evidence was recorded and after hearing both the sides, the learned Tribunal decreed an amount of Rs. 2,30,400/ - in favour of claimants and against the non claimants. The Insurance Company has filed the aforesaid appeal challenging quantum of compensation, whereas the claimants have filed the cross objections for enhancement of compensation.
(3.) LEARNED counsel for the Insurance Company contended that the learned Tribunal has committed a grave error in not considering the objections raised by the company properly. Hence, the impugned award deserves to be quashed and set -aside.;