Dr. Vineet Kothari, J. - (1.) THIS batch of misc. appeals is filed by the appellant, the New India Assurance Co. Ltd. ('Insurance Company') and the Rajasthan State Road Transport Corporation Ltd. ('Corporation').
(2.) THE appellants, Insurance Company and RSRTC Corporation, have preferred the present appeals aggrieved by the judgment and award dated 24.04.2008 passed by the learned Judge, Motor Accident Claims Tribunal, Bhilwara (Addl. District Judge, Bhilwara), (Tribunal) only against the direction to the Insurance Company to first pay the entire compensation to the claimants/respondents of Rs. 49,500/ -, and then recover the same from the owner of the offending vehicle Truck, owned by M/s. Rooplal Transport Company, whose Insurer is the respondent, United India Insurance Company Ltd., who is also party -respondent before this Court in the present set of appeals, however, only in one of the appeals viz. CMA No. 3697/2011, the United India Insurance Co. Ltd. is not a party -respondent. The relevant facts in the impugned order of the Tribunal giving rise to the present appeals are quoted herein below for ready reference: -
(3.) THE relevant findings of the learned Tribunal for awarding compensation in favour of claimant (In CMA No. 3697/2011) Mahaveer Prasad, are also quoted herein below for ready reference: - ;