RAI SINGH Vs. SURENDRA BAGADI

JUDGEMENT

(1.) Issue notice to the respondents in Civil Misc. Appeal no.1712/2017. Mr. L. K. Purohit, learned counsel accepts notice on behalf of the respondent No.2 -Rajasthan State Road Transport Corporation (RSRTC).

(2.) The present appeals have been preferred by the claimants as well as respondent- RSRTC assailing the validity of the judgment and award dated 18.02.2017 passed by Motor Accident Claims Tribunal, Suratgarh, District Sri-Ganganagar in Claim Case No.87/2013(Computer No.256/2014) whereby the Tribunal awarded a sum of Rs. 8,54,000/- to the claimants as compensation on account of the death of Ugrasen in the accident which occurred on 04.12.2009. The appeals have been preferred on the ground of quantum of the award. The claimants have sought enhancement of the award, whereas, RSRTC has challenged the quantum of the award on the ground that the same is on the higher side.

(3.) Since both the appeals arise out of the common judgment, therefore, with the consent of the learned counsel for the parties, the matters are being heard and disposed of finally by this common order.