SABINA,J. - (1.) Vide this order above mentioned appeal filed by the Rajasthan State Road Transport Corporation (hereinafter referred to as 'Roadways') and cross-objections filed by the claimants shall be disposed of.
(2.) Devendra aged about 19 years had died in the motor vehicle accident. Claimants are the mother and two brothers of the deceased. Tribunal vide the impugned award has awarded Rs. 9,87,808/- as compensation to the claimants. Aggrieved by the same, present appeal by the Roadways as well as cross-objections by the claimants have been filed.
(3.) I have heard the learned counsel for the parties and have gone through the record available on the file carefully.;