- (1.) Since all the aforesaid three appeals 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 14.6.1999 at about 8.00 PM, the claimants were travelling as passengers in RSRTC BUS No. RJ 26 p 0478 after paying the fare. The driver of the aforesaid bus drove the bus rashly and negligently and hit a tanker near Sawai Madhopur Chauraha at Tonk, as a result of which the claimants sustained injuries while Mohd. Noor died.
(2.) Thereafter claim petitions were filed, notices were issued, issues were framed, evidence was recorded and after hearing both the sides, the learned Tribunal decreed different amount in favour of claimants in different claim petitions.
(3.) RSRTC has filed the appeal challenging quantum of compensation, whereas the claimants have filed the aforesaid appeals for enhancement of compensation.;