RSRTC Vs. MUKHTIYAR KAUR AND ORS.

JUDGEMENT

(1.) These three appeals have been preferred by the appellant Rajasthan State Road Transport Corporation against the common judgment dated 13.12.2013 passed by the learned Motor Accident Claims Tribunal, Hanumangarh in three Accident Claim Cases Nos. 87/2010, 88/2010 and' 115/2010, whereby, the learned Tribunal accepted the claim applications filed by the claimants and awarded them varying amounts of compensation in relation to an accident which took place on 1.1.2010.

(2.) Facts in brief are that on 1.1.2010 at 5.00 P.M. a roadways bus bearing registration No. RJ 13.P.3344 being driven by its driver Shri Sardul Singh was proceeding from Pilibanga to Dingwala. The three victims Satpal, Baldev and Shanker Ram were proceeding on a motorcycle bearing registration No. RJ 13.SC.3315 and were going from Pilibanga to Village Dingawala. It is alleged that when the vehicles reached near the bus stand Dingawala. The bus driver drove the bus rashly and negligently and dashed into the backside of the motorcycle going ahead resulting in the death of all the three persons sitting thereupon. An F.I.R. of the accident was filed against the bus driver and the police after investigation filed a charge-sheet against them.

(3.) Three separate claim applications were filed by the legal representatives of the three victims who met with unfortunate untimely death in the accident with the roadways bus.