- (1.) This misc. appeal has been filed by the appellants against the award dated 23-2-2007 passed by learned Judge, Motor Accident Claims Tribunal & Addl. District & Sessions Judge (Fast Track) No. 3, Jaipur District Jaipur, (for short the learned Tribunal ) in claim case No. 279/2006 (239/2006) whereby an award has been passed in favour of the claimants respondents and against the appellant.
(2.) Brief facts of the case are that on 1-2-2006 when deceased Chandra Kanta was going from scooter from the house of her brother then a Mini Bus bearing No. RJ-14-P-6131 came suddenly rashly and negligently and hit Chandra Kanta resulting her death. The said bus was being driven by respondent No. 3, owned by respondent No. 4. At the time of the alleged accident the age of the deceased was 44 years.
(3.) FIR was lodged regarding this incident. Thereafter, claimants appellants filed claim petition before the learned Tribunal. Notices were issued. Written statement was filed. The issues were framed. Thereafter, the learned tribunal after hearing both the parties passed the impugned award. Hence, this misc. appeal before this Court.;