PANNA CHAND JAIN, J. - (1.) AS a result of motor accident that happened on 23rd March, 1979 at about 9.50 P.M. claimants Cpt. Gunwant Singh and his wife Smt. Shakuntla sustained injuries. They filed separate claims petitions before the Accident Claims Tribunal, the Tribunal awarded claim of Cpt. Gunwant Singh to the extent of Rs. 26,000/ - and claim of Smt. Shakuntla was allowed to the extent of Rs. 22,000/ -. Though, two separate claims petitions were filed but the learned Claims Tribunal disposed of the case by one single order.
(2.) AGGRIEVED by the Award dated 16 -10 -1981 passed by the Claims Tribunal, two separate appeals have been filed by the State. As the driver of the Jeep was in the employment of the State. The two appeals have been registered as S.B. Civil Misc. Appeals No. 8/82 and 9/82. The claimants have also filed cross -objections for enhancing the amount of compensation. The aforesaid two appeals and the cross -objections are being disposed of by this 'judgment as they are arising out of one order passed by the Claims Tribunal. Briefly the facts of the case are that on 23 -3 -1979 at about 9.50 PM the claimant Cpt. Gunwant Singh was going towards Jalorigate from the side of Sophiya School and Khatarnak Puliya and when he reached near the Chouraya of 'C' -Road of Sardarpura on Harish Marg, one Jeep RSS 4734 which was driven by the Respondent Ugam Singh collided with his Scooter Due to the accident, Cpt. Gunwant Singh and his wife received injuries. His wife was accompanied with him on the Scooter. It was alleged by the claimants that Ugam Singh, the Driver of the jeep, was driving the jeep rashly and negligently and without giving side on Chouraha and without sounding any horn, he took sudden turn towards right and in doing so he dashed with the scooter. The report of the Accident was lodged on 23rd March 1979 at Police Station Sardarpura by Man Singh PW 6. He took the injured claimants to M.G. Hospital. The jeep belongs to the Medical and Health Department of the Government of Rajasthan.
(3.) THE claimant Cpt. Gunwant Singh alleged that he is in service of military and on account of his meritorious service in the 'Indo -Pak' war, he was awarded special medal, and, due to the accident, his future chances of promotions are greatly affected. He claimed Rs. 1,99,000/ - for future loss of promotion and physical, mental agony and also claimed Rs. 1,000/ - for damage caused to Scooter. He preferred a claim of Rs. 2,00,000/ - against the appellants.;