H.R.PANWAR - (1.) This appeal is directed against the Judgment and Award dated 11th Feb., 1994 passed by the learned Motor Accident Claims Tribunal, Bail in M.A.C.T. Case No.80/92 whereby an award of Rs. 63,000/- along with interest from the date of application was passed in favour of the respondent claimants Nos.1 to 6 (hereinafter referred for short "Claimants") and against the Rajasthan State Road Transport Corporation (hereinafter referred to as "the Corporation") and its driver respondent No.7.
(2.) Aggrieved by the aforesaid judgment and award impugned the Corporation filed this Misc. Appeal before this Court.
(3.) Briefly stated the facts which are necessary to dispose of this appeal are thus that the claimants filed a claims petition, claiming compensation under various heads in all for a sum of Rs. 3,36,600/- under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred for short "the Act").;