ARUN BHANSAL,J. - (1.) These appeals are directed against the judgment and awards dated 27/1/2017 passed by Motor Accident Claims Tribunal, Sojat District Pali ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 9,96,326/- and Rs. 6,03,808/- as compensation to claimants Mukesh Kumar and Jaswant, respectively along with interest @ 9% p.a. from the date of application i.e. 1/5/2014 for the injuries suffered by them.
(2.) The applications for compensation were filed by the claimants inter alia with the averments that on 26/11/2013 at about 6.30 p.m. they were riding on a Motor Cycle No. RJ-22-SF-3926 and the Motor Cycle was being driven on the correct side of the road when the delivery vehicle Van No. RJ-22-GA-4905 which was being driven rashly and negligently by its driver came on the wrong side of the road and struck the Motor Cycle, resulting in claimants suffering grievous injuries. For the injuries suffered, the claimants claimed various sums.
(3.) The applications were contested by the driver and owner of the Van. It was submitted that the medical expenses allegedly incurred were imaginary; the Motor Cycle was being driven by Mukesh Kumar and the accident occurred on account of his own negligence. It was prayed that the applications be rejected.;