ARUN BHANSALI,J. - (1.) These appeals are directed against judgment and awards dated 11.01.2011 passed by Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby, the Tribunal while accepting the applications for compensation, though has awarded various amounts to the claimants, the respondent New India Assurance Company Limited has been exonerated and by holding the driver of the motor cycle liable, for contributory negligence the compensation awarded has been reduced by 30%.
(2.) The applications for compensation were filed by legal representatives of Bhagwan Lal, Dalchand and Rekha, inter alia, with the averments that Bhagwan Lal, Dalchand and Rekha were travelling on a motor cycle being driven by Bhagwan Lal; when they reached Chittorgarh Bhilwara Highway, the offending Jeep being driven rashly and negligently by Mohan Lal came from the opposite direction stuck the motor cycle, resulting in injuries to Bhagwan Lal, Dalchand and Rekha, to which, Bhagwan Lal ultimately succumbed. On account of the said accident various amounts of compensation for death of Bhagwan Lal and injuries suffered by Dalchand and Rekha were claimed.
(3.) The applications were contested by the non-claimants on various counts.;