- (1.) The present appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order/award dated 10.8.2000, passed in Motor Accident Claim Case No. 278 of 1995 filed by the claimants-Respondents No. 1 to 4 against the Appellants and the Respondent Nos. 5, 6 and 7.
(2.) It appears that the claimants-Respondents No. 1 to 4 filed the aforesaid Claim Case, inter alia, praying for award of compensation on account of the death of Dinesh Kumar in an accident which took place on 10.11.1995 at about 10.00 p.m. wherein Jeep No. U.P.-32J-8510 collided with Three-Wheeler Loader No. M.P.-07/2145.
(3.) The case of the claimants-Respondents No. 1 to 4 was that the accident occurred on account of rash and negligent driving by the driver of the aforesaid Jeep No. U.P.-32J-8510 (hereinafter also referred to as "the vehicle in question").;