RAJU SHARMA Vs. MULARAM

JUDGEMENT

(1.) THESE five appeals have been filed under Section 173 of the Motor Vehicles Act against the judgment/award dated 19.3.1996 of the Motor Accident Claims Tribunal, Jaipur City, Jaipur.

(2.) BRIEFLY stated the facts are that the bus RJ 19P P11 driven rashly and negligently by respondent No. 1 hit the jeep RST 1262 at about 6.00 a.m. on 9.5.1992 in front of the Pink City Petrol Pump, Jaipur. The appellants who were travelling by the jeep suffered injuries in the accident. After hearing the parties the learned Tribunal by a common judgment dated 19.3.1996 passed an award in favour of the claimants -appellants as under: <FRM>JUDGEMENT_1602_TLRAJ0_2006.htm</FRM>

(3.) MR . K.N. Tiwari, learned Counsel for the appellants has submitted that the compensation awarded by the learned Tribunal in the five cases is grossly inadequate and, therefore, it should be reasonably increased.