Vinit Kumar Mathur,J. - (1.) With the consent of learned counsel for the parties, the matters are being heard and decided finally. S.B. Civil Misc. Appeal No. 1442/2012
(2.) The present appeal has been preferred against judgment and award dated 11.02.2012 passed by Motor Accident Claims Tribunal, Bhilwara in MAC Case No. 310/2009. Vide judgment and award dated 11.02.2012, the claim petition of the appellants was allowed and a sum of Rs. 4,93,000/- was awarded on account of the death of Smt. Pani in the accident which occurred on 28.02.2009.
(3.) Learned Tribunal after framing the issues, evaluating the evidence on record and hearing learned counsel for the parties, decided the claim petition of the claimants.;