- (1.) This is an appeal under Section 173 of the Motor Vehicles Act against the judgment and award dated 17.02.2012 passed by the Judge, Motor Accident Claims Tribunal, Banswara, vide which, a compensation of Rs.12,50,500/- has been awarded.
(2.) The facts giving rise to this appeal are that on 07.07.2010, while deceased Laxman after selling the vegetables was coming on his Motorcycle No.RJ-03-SC- 1559 from Banswara towards his village Kohala ki Dhani one Swaraz Mazda Bus bearing No. RJ03FA0024 driven by respondent-Shanilal came from the front direction and hit the motorcycle. As a result of the said accident Laxman succumbed to injuries.
(3.) The respondent-claimants filed a claim petition against the present-appellant and other respondent-non-claimants before the learned Motor Accident Claim Tribunal, Banswara under Section 166 of the Motor Vehicles Act, 1988.;