KULDEEP Vs. SURENDER SINGH AND OTHERS

JUDGEMENT

(1.) This order will dispose of FAO Nos.2257, 2454, 2455, 2462, 3417, 3520 and 3600 of 2016 filed by the claimants seeking enhancement of compensation and FAO Nos.2620, 2792 to 2794, 3681, 3682, 4447 and 4448 of 2016 filed by Rajasthan State Road Transport Corporation, Churu as these have emerged out of the same award dated 16.10.2015 passed by the Motor Accidents Claims Tribunal, Rewari whereby compensation has been awarded on account of death of Manish Kumar, Manjeet, Pritam, Ravi Kumar and Amit Yadav son of Kanwar Singh and injuries sustained by Vikas, Kuldeep and Amit Yadav son of Rajpal Singh in a motor vehicular accident that took place on 26.12.2012 between scorpio bearing No.HR66/7371 driven by Manjeet (since deceased) and bus bearing No.RJ-10- PA/2884 of Rajasthan Roadways Transport by Surender Singh, its driver.

(2.) Counsel for Rajasthan State Road Transport Corporation, Churu, Rajasthan (hereinafter to be referred as 'the Corporation') would inform that the appeals have been preferred on the limited issue of contributory negligence of scorpio aforesaid by Manjeet, its driver. CM No.12640-CII of 2016 in/and FAO No.3600 of 2016

(3.) Heard.