G.S.SARRAF, J. - (1.) THESE two appeals have been filed under Section 173 of the Motor Vehicles Act against the judgment/award dated 24.4.1996 of the Motor Accident Claims Tribunal, Jaipur City, Jaipur.
(2.) BRIEFLY stated the facts are that on 12.4.1992 a truck HRM -4087 driven by respondent No. 1 rashly and negligently hit the motorcycle driven by one Ram Kishore near Murlipura School, Chomu Road, Jaipur in consequence of which Ram Kishore died and pillion rider Sita Ram sustained injuries. After hearing the parties the learned Tribunal by judgment dated 24.4.1996 passed an award of Rs. 94,200 in favour of the legal representatives of the deceased Ram Kishore and of Rs. 76,000 in favour of the injured Sita Ram. The claimants appellants have filed these two appeals against the aforesaid judgment/award. Mr. K.N. Tiwari, learned Counsel for the claimants appellants has contended that the compensation awarded by the learned Tribunal in the two cases is grossly inadequate and, therefore, it should be increased. In S.B. Civil Misc. Appeal No. 615/96 he placed reliance on : AIR1999SC845 and in S.B. Civil Misc. Appeal No. 616/1996 he placed reliance on 2005 RAR (Raj.) 280.
(3.) MR . B.C. Rawat, learned Counsel for the respondent No. 3 in both the cases has supported the judgment of the learned Tribunal.;