M.C. Sharma, J. - (1.) The instant appeals have been filed against the common impugned judgment and award dt. 29.6.2005 passed by the Judge, MACT, Neem Ka Thana, Sikar. Brief facts of the case are that on 16.12.2000 at about 6.30 am the deceased Ram Dev along with others was going -towards Animal Market, Sampura, from Lakhni in the Truck No. RJ -14 -1G -1728 loading the buffaloes for selling the same. Near Delhi Road, Ram Dev sat on the cabin of the truck for looking after the loaded buffalos. At that time, the driver of the truck driven the same in a very fast speed rashly and negligently. Before the Animal Market and after the CRP camp, when a mini bus came from the opposite side, the driver of the truck suddenly turned the truck towards the left side. Due to sudden turn, Ram Dev who was sitting over the roof of cabin, collided with the branch of babool tree and fell down on the road. He sustained severe injuries on the head and other parts of the body. He was taken to hospital where he was declared dead. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein.
(2.) Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment & award dt. 29.6.2005.
(3.) Against the impugned judgment and award dt. 29.6.2005, the appellant -claimants as also Ins. Company separately preferred the instant appeals for the relief as prayed for in them.;