Panwar, J. - (1.) This appeal is directed against the judgment of the learned single Judge dated 5.4.1996 passed in S.B. Civil Misc. Appeal No. 417 of 1992, R.S.R.T.C. v. Shankar Lal, whereby the learned single Judge reduced the compensation awarded by the Motor Accidents Claims Tribunal, Balotra (hereinafter referred to as 'the Tribunal') for enhancement.
(2.) The brief facts of the case which are necessary for the decision of this appeal are that Shanti Devi along with others was travelling in jeep in order to visit Nakodaji Temple, at about 7.30 p.m. when the jeep reached near Siwana Ashotra crossing, the bus owned by respondent Rajasthan State Road Transport Corporation (for short 'the Corporation') bearing the registration No. RNG 806 came from opposite direction, which was driven rashly and negligently by its driver respondent Jethu Das, dashed against the jeep on the wrong side of the road due to which jeep overturned and Shanti Devi and many other occupants of the jeep sustained injuries. Shanti Devi and as many as four persons succumbed to injuries instantaneously.
(3.) Due to aforesaid accident, her legal representatives, i.e., the husband, son and daughter who are appellants hereinbefore, filed the claim petition before the Tribunal. The Tribunal after holding trial of the case, came to the conclusion that the accident in question was solely because of rashness and negligence of the driver of the bus belonging to the Corporation. While deciding issue relating to quantum of compensation, the Claims Tribunal quantified a sum of Rs. 2,50,000 as compensation and accordingly passed an award in favour of the appellants.;