MAMTA KUMAWAT Vs. VIJENDRA KUMAR JAT

JUDGEMENT

(1.) Since, both these appeals are directed against the common judgment and award dated 14.7.2017 passed by the Motor Accident Claims Tribunal, Jhunjhunu (for short 'the Tribunal') whereby the Tribunal partly allowed the claim petition filed by the claimants and passed an award of Rs. 52,06,620/- in their favour, they are being decided together by this common judgment.

(2.) Appeal bearing No. 4094/2017 has been filed the claimants for enhancement of compensation amount awarded by the Tribunal vide judgment dated 14.7.2017, whereas Appeal bearing No. 4429/2017 has been filed by the non-claimants challenging the judgment and award passed by the Tribunal.

(3.) Brief facts giving rise to these appeals are that on the evening of 2.3.2014, the deceased Suresh Kumawat was traveling from Sultana to Akeli in a car bearing No. RJ 18 UA 6063 of respondent No. 2/Mahendra Jat. The car was being driven by respondent No. 1/Vijendra Kumar Jat rashly and negligently, as a result of which an accident occurred and Suresh Kumawat sustained grievous injuries and when he was taken to Nagaur hospital from the place of accident, it was found that he died en route. An FIR was lodged against Vijendra Kumar Jat.