- (1.) Heard learned counsel for the appellants and learned counsel for respondent No. 3. Respondent Nos. 1 and 2, the owners of the vehicle have not appeared even after service of notice.
(2.) The claimants-appellants have preferred this appeal against the judgment dated 19.1.2005 and award dated 11.2.2005 passed by the learned 7th Additional Sessions Judge-cum-Motor Accident Claim Tribunal, Bhagalpur in Accident Claim Case No. 15 of 1991 by which respondent Nos. 1 and 2 the owners of the offending vehicle have been directed to make payment of the amount of compensation to the claimants.
(3.) The case of the claimants-appellants, in brief, is that Suman Kumar Pathak (deceased) aged about 27 years earning Rs. 36,000/- per annum was the driver of the ill-fated vehicle bearing Registration No. BR-8M-1739 which was owned by respondent Nos. 1 and 2 and insured by respondent No. 3 had met with an accident, fell in the ditch causing the death of the driver, conductor and helper of the aforesaid bus (Tata Maxi) on the spot.;