G. M. Lodha, J. - (1.) These are three appeals against judgment of Motor Accident Claims Tribunal in Claim No. 128 of 1981. All the appeals, one by the claimants, one by Shanker Raj, and Om Prakash, third one by Union of India are disposed of by a common order.
(2.) The claim petition was filed by Ram Narain Yadav on his own behalf and on behalf of three minor children, Balkishan, Varun and Sita against the Union of India and Shanker Raj, Om Prakash and Regional Director National Saving Organisation (Om Prakash).
(3.) On 7-4-1981 the claimant Ram Narain alongwith his wife and children were standing on the pavement of Rajendra Marg, Bapu Nagar, Jaipur. Suddenly Jeep No. RSL 3815 driven by Shanker Raj appellant No. 1 rashly and negligently left the road and hit Shanti Devi wife of Ram Narain. Shanti Devi expired on account of this accident.;