P.K.LOHRA, J. - (1.) These four appeals under section 173 of the Motor Vehicles Act, 1988 (for short, 'Act of 1988'), are arising out of the same accident and decided by Motor Accident Claims Tribunal, Merta (for short, 'learned Tribunal'), by a common judgment and award dated 8th of May, 2018, therefore, all of them are heard together and disposed of by this common judgment.
(2.) The facts, in brief, are that on 11th of December, 2016 deceased Lalapuri, Dinesh, Bhagupuri, Khiya and Ravi were traveling in Vehicle No.RJ-14-CD-8037 from Pipar to their village Gachhipura and when their vehicle reached near Dangawas at about 5:00 PM, it collided with Corporation bus bearing No.RJ-32- PA-2184. It was a head on collision and as per version of the claimants, accident occurred due to rash and negligent driving of the Corporation vehicle. It is also averred in the claim petitions that driver of the Corporation vehicle plied the bus on wrong side of the road. Due to accident, Lalaji, Dinesh and Bhagupuri suffered grave and serious injuries and died during treatment. Likewise, one passenger, Mohanlal, travelling in the Corporation Bus, also suffered grave and serious injuries and succumbed to the injuries. The respective claimants quantified compensation of different denominations in the claim petitions by narrating requisite facts about income of the deceased per mensum and their occupations. The respondent-claimants quantified compensation of each case as under:- JUDGEMENT_12_LAWS(RAJ)9_2018_1.html
(3.) On behalf of appellant-Corporation, claim petitions were contested and reply to each claim was submitted. In the reply, a specific objection was raised on behalf of the Corporation that the accident occurred due to rash and negligent driving of the vehicle No.RJ14-CD-8037 in which deceased Lalapuri, Dinesh, Bhagupuri, Khiya and Ravi were travelling.;