Manak Mohta, J. - (1.) These three Misc. Appeals, namely; 271/1996, 272/1996 and 300/1996 filed by the Insurance Company have arisen out of single accident for which claim case Nos.26/91 (200/95), 50/91(207/95) and 29/91 (202/95) respectively were preferred by the claimant-respondents before the Judge, Motor Accident Claims Tribunal, Jodhpur who vide his judgment and Award dated 5.12.1995 decided the claims petitions by a common judgment and awarded Rs.1,50,000/- in claim case No.26/91(200/95), Rs. 14,800/- in claim case No.50/91(207/95) and Rs. 1,25,000/- in claim case No.29/91(202/95) as compensation in each case. Since in these appeals, common question of law and facts are involved, therefore, these appeals were being heard together to maintain uniformity and convenience of judgment and are being disposed of by this common judgment.
(2.) Briefly stated the facts of the case are that on 21.8.1990 at about 5.00 p.m. while Chhagan Singh and Lal Singh were coming from Village Ransi to Jodhpur in Jeep bearing Registration No. RJ 19-C/475, which was being driven by the driver Arun Alias Mahendra Singh whereas a Bus bearing Registration No. RPA 9091 was going from Jodhpur to Bilara and when the said Jeep reached near village Jhurli turn, then, the said Bus, which came from opposite side rashly and negligently at a high speed driven by its driver Mohanlal, both the vehicles collided facing each other, as a result of which, among the persons sitting in the jeep, Chhagan Singh died on the spot and Lal Singh sustained grievous injuries on his person, by which, he became unconscious, therefore, he was brought to Government Hospital, Bilara for treatment in a Truck, where the doctor has declared him dead.
(3.) It was stated in the claim petition that Paras Ram who was traveling in the same jeep, he sustained grievous injuries on his person. The driver of the jeep Arun @ Mahendra singh also sustained several injuries on his person.;