PRAKASH GUPTA,J. - (1.) These two appeals, one by RSRTC and another by Smt. Santosh Devi and others, have been filed against the judgment and award dated 12.01.2018 passed by the Motor Accident Claims Tribunal, Kotputli, District Jaipur (hereinafter referred to as 'the Tribunal') in Case No.229/2014, by which a sum of Rs. 9,50,704/- has been awarded as compensation in favour of the claimants on account of death of Hazari Lal.
(2.) Whereas appellant in Civil Misc. Appeal No.2148/2018 has prayed for setting aside the impugned judgment, the appellants in Civil Misc. Appeal No.2941/2018 have prayed for enhancement of the award amount, as prayed in the claim petition.
(3.) Relevant facts necessary for disposal of the instant appeals are that claimants filed a claim petition before the Tribunal claiming compensation to the tune of Rs. 61,05,000/- on account of death of Hazari Lal. It was stated in the claim petition that on 30.04.2014 at about 9.00 pm when the deceased was going from Janana Hospital to his village on his motorcycle bearing Registration No. RJ-23-SJ-8145 and reached at Bansur Road, while crossing the road a roadways bus No. RJ-32-PA-1468 which was being driven rashly and negligently by non-claimant No.2, hit the motorcycle due to which he suffered serious injuries and died.;