- (1.) This is an appeal under Section 173 of the Motor Vehicles Act against the judgment and award dated 12.04.2012 passed by the Judge, Motor Accident Claims Tribunal (I), Jodhpur vide which, an award of Rs.24,44,798/- was granted.
(2.) The facts, in short, are that on 11.08.2010, one Shri Babu Lal Choudhary was travelling from his Motorcycle No. RJ 19-19M-0323 towards his resident at Bera Poliyawas. At that time, he met with an accident with another Motorcycle bearing No. RJ19-SH-3846 which was driven by one Shri Suresh Nath. On account of the said accident, the driver who was driving the Motorcycle No. RJ 19-19M-0323 i.e.
(3.) Shri Babu Lal sustained severe injuries and finally succumbed to the injuries received in the accident. The claimants of the deceased Babulal Choudhary filed a claim petition before the MACT (First), Jodhpur and also got registered FIR. The matter was investigated and the charge-sheet was filed against the driver Suresh Nath. The deceased was a Senior Teacher in Khariya Mithapur Government School. Accordingly, the claimants raised claim of Rs.50,50,000/-. After taking into consideration the salary of the deceased and by applying the deduction of 1/3 rd , the total compensation, after applying multiplier of 11, was granted to tune of Rs.24,44,798/-.;