H.R.Panwar, J. - (1.) This appeal is directed against the judgment and award dated 24.3.1994 passed by the Motor Accidents Claims Tribunal, Sojat (hereinafter referred as 'the Tribunal' in short) in M.A.C.T. Case No. 165 of 1992 (No. 102 of 1990) whereby a sum of Rs. 2,00,000 along with interest was awarded as compensation to respondent-claimant Nos. 1 to 3 (hereinafter referred as 'the claimants' in short) and against Rajasthan State Road Transport Corporation (hereinafter referred as 'the Corporation' in short) and its driver respondent No. 4.
(2.) The claim petition was filed by the widow of Prema Ram who died in a road accident at the age of 32 years for herself and for minor daughter and son aged about 5 and 3 years respectively. On 13.5.1990 at 8 p.m. while deceased Prema Ram and the cart owner Bheekha Ram were sitting over a bull-cart which was parked off the road leading from Bar of Hajiwas. One Sura Ram went to fetch water from Piao (water-hut), at that relevant time bus bearing No. RNP 603 owned by the Corporation and driven by its driver respondent No. 4 rashly and negligently hit the bullcart resulting thereby that occupant of the cart Prema Ram and Bheekha Ram sustained severe injuries, bull-cart was dragged for a considerable distance along with the bus. This accident resulted in damage to cart and injuries to bull, who ultimately succumbed to injuries. Prema Ram was removed from the place of accident to hospital in seriously injured condition in a taxi-jeep to Neembaj Hospital. Looking to his serious condition, he was referred to hospital at Beawar and onward to hospital at Jaipur for treatment where he was admitted in hospital at Jaipur but he could not be saved and ultimately succumbed to injuries on 18.5.1990.
(3.) It was pleaded in the claim petition that claimants incurred a sum of Rs. 40,000 on account of treatment expenses, attendant charges, etc., Rs. 1,900 were claimed for conveyance charges incurred by them. It was also pleaded that at the relevant time age of Prema Ram was 32 years and he was skilled carpenter and by undertaking carpentry work, he used to earn Rs. 1,500 per month and his earning used to contribute to the claimants who were wholly dependent on the income of the deceased. In all claimants led claim of Rs. 10,95,900.;