KRISHNA KUNWAR Vs. SUKH LAL

JUDGEMENT

(1.) THESE two appeals are directed against the common judgment and award dated 23.5.1997 passed by the Motor Accident Claims Tribunal, Banswara (hereinafter referred to as 'the Tribunal'), whereby the Tribunal awarded the compensation of Rs. 2,00,000/ - in favour of the appellant -claimants in each case, viz., in S.B. Civil Misc. Appeal No. 473/97 (MACT Cases No. 209/1995) and S.B. Civil Misc. Appeal No. 474/1997 (MACT Cases No 213/1994) and against the respondents. Being aggrieved and dissatisfied with the quantum of compensation assessed and awarded by the Tribunal, the appellant -claimants (hereinafter referred to as 'the claimants') have filed these two appeals seeking enhancement of compensation.

(2.) I have heard learned counsel for the parties, perused -the judgment and award impugned. I have also gone through the record of the Tribunal.

(3.) DECEASED Chandraveer Singh (in CMA No. 473/1997) and Ram Lal (in CMA No. 474/1997) were police constables in the Rajasthan Police. Deceased Ram Lal was a Constable -Driver while Chandraveer Singh was a Field Constable. On 10.8.1995, Police Jeep No. RJ -03/C -0399 was carrying the police officials from Police Station, Khamera to Padoli in district Banswara for official duty. The said jeep was being driven by deceased Ram Lal. At about 1.15 a.m. in the night, when the said Jeep was plying near Majra Banasiya, a bus, bearing No RJB -9203 which was bring driven rashly and negligently by its driver respondent No. 3 Kalaji, came from the opposite direction and hit the police jeep. Due to to this accident, Ram Lal succumbed to the injuries instantaneously while Chandraveer Singh succumbed to the injuries during treatment at Banswara Hospital. The claimants, who are the legal representatives of deceased persons, filed the respective claim petitions for compensation, claiming compensation of Rs. 21,37,800/ - and Rs. 22,52,000/ - respectively.