J.K. Ranka, J. - (1.) INSTANT appeals have been filed assailing the common judgment Dt. 14/02/2007 passed by the Court of Additional District Judge (Fast Track) No. 8, Jaipur City, Jaipur in Claim Case No. 1045/2005 & 622/2005.
(2.) BRIEF facts, as emerging on the face of record, are that Bus of the Rajasthan State Road Transport Corporation (for short, 'RSRTC'), bearing RJ -14 -P -2813, which was being driven by Shri Sita Ram Sharma, Driver of the RSRTC, met with an accident with a Car bearing No. RJ -14 -5 -C -2449, resulting in death of one Mohd. Sakib and causing serious injuries to Smt. Hayatunisa and an FIR to this effect was lodged by Mohd. Yynuf. It is also mentioned by the court below that driver of the RSRTC also lodged an FIR but since the same was not got exhibited, it was not treated and considered to be inadmissible. At this point of time, it may be observed that the connected appeals of the second claim petition namely RSRTC v. Smt. Hayatunisa & Anr. (SB Civil Misc. Appeal No. 1355/2007) and Smt. Hayatunnisa v. Sitaram Sharma & Anr. (SB Civil Misc. Appeal No. 307/2009) both came to be heard and dismissed by this Court vide common judgment Dt. 24/01/2013.
(3.) HOWEVER , the present appeals could not be heard at that time and therefore, came up for admission and now the same are being decided by this common order.;