Vinit Kumar Mathur,J. - (1.) The present appeal has been preferred by the appellant - Rajasthan State Road Transport Corporation assailing the validity and legality of the Judgment & Award dated 01.10.2018 passed by the Judge, Family Court, Banswara in M.A.C. Case Nos. 93/2017 (Old No. 219/2014) (Kaliya & ors. Vs. Manager, RSRTC & ors.) vide which the Tribunal partly allowed the claim petition awarding a sum of Rs. 6,53,340/- as compensation in favour of the respondents-claimants on account of death of deceased Dinesh in the accident which occurred on 14.03.2014.
(2.) The facts of the case in short are that on 14.03.2014 in the morning at 10.00 A.M., one Dinesh along with Mohan and Narayan was coming from Ganoda to Banswara on the motor-cycle bearing Registration No. RJ-12-SB-6126. When they reached near the Bhuwasa Bus Stand, the non-claimant No. 5 - Banshilal Meena, the driver of the roadways bus bearing Registration No. RJ-22-PA2896 plying it rashly, negligently and at high speed, hit their motor-cycle, due to which Dinesh, Narayan & Mohan sustained grievous injuries. On account of said injuries, Dinesh died while undergoing treatment on 14.03.2014. In these circumstances, the respondents-claimants being legal representatives of the deceased Dinesh preferred the claim petition before the Tribunal claiming compensation under various heads from the appellant - Corporation.
(3.) The Tribunal after framing the issues, evaluating the evidence on record and hearing the arguments of the parties, passed the Judgment & Award dated 01.10.2018 partly allowing the claim petition. Hence, the present appeal has been preferred by the appellant - Corporation before this Court.;