Jain, J. - (1.) We will dispose of these six appeals and two revisions by this single judgment
(2.) An Accident involving two motor vehicles took place on 14-5-1967 at 7.00 p. m. near village Kamalpura on the Bhilwara-Shahpura Road. Passenger bus No. RJE 6-53 was coming from Kota Side, while Jeep No-RJE 723 was going from Bhilwara in the opposite direction. Both the vehicles collided giving rise to 4 claim petitions Nos. 26/67, 27/67, 28/67 and 29/67, which were filed before the Motor Accidents Claims Tribunal, Bhilwara.
(3.) The bus was owned by Aaya Singh and was insured with New Great Insurance Company of India Ltd. It was being driven by Panna Lal. The bus had no permit, yet it was carrying a marriage party from Kota to Bhilwara. The marriage party was of Sub-Inspector Bahadur Singh of Bhilwara. The jeep was owned by Bhagwan Swaroop and insured with the Vulcan Insurance Co., Ltd. It was being driven by Shakoor Pinara. The Jeep was carrying Chandan Singh, Bagh Singh, Raj Kanwar, Anand Kanwar and Shaitan Singh. The owners and insurers of both the vehicles blamed each other for the accident.;