M.C. Sharma, J. - (1.) THE application filed under Sec. 5 of Limitation Act is allowed. Delay is condoned. The instant appeals have been filed against the common impugned judgment and award Dt. 25.6.2014 passed by the learned Addl. Distt. & Sessions Judge No. 16, Jaipur Metropolitan -cum -Judge, Motor Accident Claims Tribunal, Jaipur Metropolitan, Jaipur.
(2.) BRIEF facts of the case are that on 28.6.2004 when the injured -claimant was traveling in bus No. RJ -01 -P -1964 being driven by Poonam Chand under the employment of RSRTC, she sustained injuries in the road accident with regard to the aforesaid accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein. 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. 25.6.2014.
(3.) AGAINST the impugned judgment and award Dt. 25.6.2014, the appellant -claimants as also RSRTC separately preferred the instant appeals for the relief as prayed for in them.;