RAMESH KUMAR Vs. BAJ SINGH

JUDGEMENT

(1.) The present appeals have been filed against the impugned judgment and award dtd. 1/10/2021 passed by Motor Accident Claims Tribunal First, Jodhpur in Motor Accident Claim Case Nos.242/2015, 238/2015, 241/2015, 239/2015 and 240/2015 whereby the learned Tribunal partly allowed the claim petitions and passed an award in favour of the respective claimants therein.

(2.) These appeals, though arising from distinct claim petitions, are interwoven in facts, law, and evidence. All the appeals arise from a common judgment and award and hence, are decided by this common judgment.

(3.) Facts as pleaded in the claim petitions are that on 6/6/2015, Suresh, Prashant (a minor child), Bhagwanaram (driver), his wife Smt. Jhammu Devi and Smt. Santosh Devi commenced their journey from Jalore to the sacred shrine of Shri Ramdevra in vehicle No.RJ-24-CA-1716, driven by Bhagwanaram. At about 3:15 a.m. on 7/6/2015, while traversing the Bus Station of Bhungra Village, a truck bearing registration No. RJ-19-1G-9090, driven recklessly and negligently, rammed into their vehicle. The collision was devastating and every occupant of the car succumbed to the fatal injuries. FIR No. 80/2015 was registered at Police Station Shergarh qua the accident.