- (1.) Challenge in this appeal is to the judgment under the award dated 24th February, 1999 rendered by the Motor Accident Claims Tribunal, Behror, District Alwar, whereby the learned Tribunal decreed an amount of Rs. 90,000/- as compensation in favour of the claimants-Respondents No. 1 to 9 and against Appellants/non-claimants Nos. 2 and 3.
(2.) Background facts of the case, in a nut shell are thus-- That on 16th February, 1994 at about 7:00 a.m., deceased Ruda Ram was sitting before his house and smoking hukka (smoking tobacco through water). It is alleged that suddenly one tractor bearing registration No. RJ 02. R 3087 driven by Jaswant rashly and negligently at a fast speed, emerged and the driver of the tractor caused it to rise upon Ruda Ram, as a result of which he sustained injury. Ruda Ram, during the course of treatment, succumbed to the injuries. The claimants-Respondent Nos. 1 and 9 filed a claim petition before the learned Tribunal where after completion of trial, the learned Tribunal decided the claim as indicated hereinabove.
(3.) Heard the learned Counsel for the parties and carefully perused the relevant material on record, including the impugned award.;