J.K.RANKA,J. - (1.) The instant appeals are directed against the common award dated 9.5.2012 passed by Motor Accident Claims Tribunal, Ajmer, in Claim Case Nos. 507/2011 and 508/2011.
(2.) The brief facts noticed are that on 15.6.2011 at about 10:30 P.M. near Beedwali Mataji temple in Police Station Nasirabad Sadar, Ajmer, a Trailer bearing No. RJ01 GA 2810, being driven in high speed in a rash and negligent manner by respondent no. 1 Ganni Khan, hit Gopal Singh and Shaitan Singh, who were on a motorcycle. It is alleged that on account of the rash and negligent driving of the Trailer, the accident took place consequent thereto both, Gopal Singh and Shaitan Singh died. Challan was also filed and two claims petitions were filed by the dependents of the deceased persons.
(3.) The Tribunal, after analysing the material on record and evidence led, allowed compensation to the extent of Rs. 7,24,000/- in the case of deceased Gopal Singh, and to the extent of Rs. 6,72,000/- in the case of deceased Shaitan Singh, which are assailed herein.;