ASURI Vs. CHAIRMAN R.S.R.T.C.

JUDGEMENT

(1.) With the consent of learned Counsel for the parties, the matters have been heard finally.

(2.) These are the cross misc. appeals arising out of the same accident, which happened on 3.4.2005 at about 8.00 PM, when the deceased motorcycle rider was going towards Maliyon Ki Dhani. At that time, at Merta Kalru he was hit by a Roadways Bus bearing registration No. RJ19 P 4594, which was being driven rashly and negligently.

(3.) The Appeal No. 1197/2007 has been preferred by the claimants seeking enhancement of the award and Appeal No. 236/2007 preferred by the Rajasthan State Road Transport Corporation (RSRTC) is for establishing contributory negligence of the motorcycle rider i.e. deceased Dev Karan.