M.C. Sharma, J. - (1.) SINCE all these three appeals relate to one incident and arise out of the common judgment and award passed by the learned Tribunal, hence the arguments have been heard together and they are being decided by this common judgment.
(2.) BRIEF facts of the case are that on 4.4.2011 the claimants and their family members were coming from Karauli to Agra after Darshan of Karauli Mata in Maruti Van No. UP 80/8251. At about 3.00 AM, when they were going ahead towards Agra after crossing Saras Chauraha, in the way near village Barso in between 3 -3.30 AM, the driver of Bus No. RJ 05 P 0301 drove the bus rashly and negligently and hit the Maruti Van its its back side, as a result of which Mannu, Rani, Duli Chand, Reena, Kr. Preeti, Manoj and Ravi sustained severe injuries on their body, who were immediately admitted in RBM Hospital, Bharatpur. On account of grievous injuries sustained by Mannu, Reena and Kr. Preeti, they succumbed to injuries and rest of the injured persons took treatment in Bharatpur Hospital. Thereafter FIR was registered for the said accident in the concerned police station. Thereafter claims petitions were filed, notices were issued, written statement of defence was filed, issues were framed and hearing the counsel for both the sides, the learned Tribunal passed the judgment and award dated 9.10.2013 awarding Rs. 3,49,200/ - in favour of claimant injured Rani; Rs. 1,52,960/ - in favour of claimant injured Duli Chand; and Rs. 9,06,000/ - in favour of claimants Renu and others, who filed the claim petition on account of death of Mannu.
(3.) BEING aggrieved by the aforesaid judgment and award, these three appeals have been filed by the Insurance Co.;