M.C.SHARMA,J. - (1.) The instant appeals have been filed against the common judgment and award dt. 30.6.2014 passed by the Judge, MACT No. 1, Kota by which the following award has been passed: Brief facts of the case are that on 22.12.2008 at 1.20 pm at the main road in front of Suchna Kendra (Public Information Centre), Kota ahead of Govt. College, Kota which resulted in the death of appellant son Amrit @ Yugank Srivastava who as per his birth date exp.P-25 was 18 years and 4 months old. While the deceased was driving his scooty No. RJ-20SB-2566 with a normal speed as he was coming on the main road which goes from Antaghar Chauraha to Bhimganjmandi, Kota. When he reached near the turn of the road to the army area respondent No. 1 who was driving truck No. RJ-20G-5551 dashed his truck against the scooty and hit the deceased causing fatal injuries on his person which resulted in his death. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimants claiming compensation 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 and award dt. 30.6.2014.
(3.) Against the impugned judgment and award dt. 30.6.2014, the appellant-claimants as also Ins. Company separately preferred the instant appeals for the relief as prayed for them.;