MANAGER Vs. DHEERAJMAL

JUDGEMENT

(1.) Instant appeals are directed against and are for setting aside the common judgment and award dtd. 9/10/2018 passed by the learned Family Judge, Banswara in M.A.C. Case Nos. 394/2017, 5/2018 and 4/2018 respectively, vide which compensation of Rs.2,12,180.00, 143,172 and 1,46,720/-respectively has been awarded in favor of the respondents-claimants i.e. Dhirajmal, Rangji and Narulal.

(2.) The brief facts are that on 24/9/2007 at about 4.30 P.M. Dhirajmal, Rangji and Narulal were going on Motorcycle from Banswara deir. At that time a bus bearing registration No.RJ-03/P-1160 being driven rashly and negligently and coming from Ratlam to Banswara came and hit the motorcycle, as a result of which they all sustained various injuries.

(3.) Based on the respective evidence adduced by the parties, the learned Tribunal decided issue No. 1 in favour of claimants, issue No. 2 partly in their favour and issue No. 3 against the respondent appellants. It awarded compensation to respondent Dhirajmal amounting Rs.2,12,180.00, respondent Narulal amounting Rs.1,46,720.00 and respondent Rangji amounting Rs.1,43,172.00.