- (1.) These appeals are directed against the judgment and awards dated 16.1.2013 passed by the Motor Accident Claims Tribunal, Sumerpur ('the Tribunal'), whereby the Tribunal has awarded compensation to the claimants on coming to the conclusion that the accident occurred on account of rash and negligent driving by the driver of the appellant-Corporation.
(2.) The applications for compensation were filed by Mohan Lal Injured, Smt. Geeta & Ors. for death of Kanti Lal and Smt. Kamla & Ors. for death of Hari Ram with the allegation that Hari Ram was driving motorcycle wherein Kanti Lal and Mohan Lal was riding with him from Rani to Kenpura, when the offending bus which was going from Kapasan to Rani, struck the motor-cycle on the wrong side of the road, which resulted in Hari Ram dying on the spot and Kanti Lal succumbing to his injuries at the hospital and Mohan Lal suffering grievous injuries.
(3.) Based on the said submissions, various amounts of compensation were claimed by the claimants. The driver of the Corporation did not file any response.;