- (1.) This Misc. Appeal has been filed against the Judgment and Award dated 4.5.2000 passed by learned Motor Accident Claims Tribunal, Jhunjhunu (for short the learned Tribunal ) in Claim petition No. 65/69, whereby the appellant company and the respondents No. 6 and 7 have been held liable to pay jointly and severally a sum of Rs. 4,52,000/- + Rs. 70,000/- to the respondents No. 1 to 5 along-with interest thereon @12% p.a. from the date of institution of the claim petition (i.e. on 24.2.1999) till the date of payment.
(2.) Brief facts of the case are that one Mohar Singh along-with his son Anand Kumar and daughter Kumari Manju were travelling in a Maruti car bearing No.HR-3/9831on 5.7.1998 from Baga to Jhunjhunu. The said Maruti car was being driven by one Rajesh Kumar when at around 10:00 AM, the said Maruti car collided with a bus coming from opposite direction bearing No. RJ-18/P- 0678. As a result of the aforesaid accident, the driver of the Maruti car, Rajesh Kumar and the passenger Mohar Singh died, passengers Anand Kumar and Kumari Manju sustained injuries.
(3.) An FIR to the effect was lodged and thereafter, the claimants filed claim petition before the learned Tribunal. The instant Misc. Appeal relates to claim petition No. 65/1999.;