Mahesh Chandra Sharma, J. - (1.) Since these aforesaid appeals arise out of om judgment and award passed by MACT, hence the arguments have been heard together and they are being decided by this common judgment.
(2.) The brief facts giving rise these appeals are that Smt. Karma, Smt. Ratni Smt. Choti, Gopira, Smt. Puri, Smt. Sajni, Chanta and Channa, Sajna @ Sajni Lali, Smt. Apu, Kumari Kani were going in trolley attached with tractor bearing No. RJ01-R-1927 with bags of Macca and Bazra from Srinagar to Ajmer, Jaisingh tractor driver was driving tractor rashly and negligently overturned, due to that Smt. Apu and Kumari Kani died and others sustained grievous injuries.
(3.) An F.I.R. was lodged and after investigation challan was submitted against Jai Singh tractor driver. Injured as well as legal representatives of the deceased Smt. Apu and Kumari Kani and injured filed claim petitions separately for compensation under Section 166/140 of the Motor Vehicles Act 1988.;