M.C. Sharma, J. - (1.) Since both these appeals relate to one incident and arise out of the common judgment and award passed by the Tribunal, hence the arguments have been heard together and they are being decided by this common judgment. Brief facts of the case are that on 14.11.2007 at about 7 -8 PM on Motor Cycle No. RJ 01 12M 1248, deceased Shankar and injured Rishiprakash were going from Ajmer to Pushkar. The said motor cycle was being driven by Shankar and Rishikesh was sitting as pillion rider. Near RTO office at Ajmer, the driver of Motor Cycle No. RJ 01/SD 5797 took the motor cycle in wrong side and hit their motor cycle, as a result of which Shankar and Rishi Prakash sustained injuries and after three days of the accident, Shankar died.
(2.) Thereafter FIR was lodged; claim petitions was filed; notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the impugned judgment dated 9.9.2008 dismissing the claim petitions.
(3.) Being aggrieved with the aforesaid judgment, these two appeals have been filed by the claimants.;