Narain, Sahai, JJ. - (1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal dated 6.9,2001 awarding a sum of Rs. 1,80,000 to the claimants-respondents.
(2.) The deceased Bhoori Singh died in the accident while he was returning to his home after labouring. The driver of truck No. USO 3877 dashed him and he died in the hospital. He was a labourer and was earning Rs. 3,000 per month. He died leaving behind him, his widow, three minor children besides parents.
(3.) The claim petition was contested by the appellants on various grounds. The Claims Tribunal has recorded a finding that the accident was caused due to rash and negligent driving of the truck driver. This appeal has been filed by the owner and truck driver.;