H.R. Panwar, J. - (1.) This appeal is directed against the judgment and award dated 25th 1 February, 1997 passed by Motor Accident Claims Tribunal, Nagaur (hereinafter referred to as 'the Tribunal') whereby the Tribunal awarded compensation of Rs. 1,52,800/- in favour of respondent-claimants (tor short 'the claimants') and against the appellants and respondent No. 5. Being aggrieved by the judgment and award impugned, the Rajasthan State Road Transport Corporation (for short the Corporation') has filed the instant appeal.
(2.) Briefly stated. facts which are relevant and necessary for decision of this appeal, are that on 24th January', 1995 at midnight, deceased Nichhetar to Singh aged 27 years, a cleaner (Khalasi) on Truck No. RNG-898 was going to Kuchaman check post for payment of octroi. At that relevant time, bus bearing No. RJ-04-P-0082 owned by the Corporation came from Daulatpura side, which was being driven rashly and negligently and at a great speed by its driver respondent No. 5 Ganpat Lal, hit Nichhetar Singh. Due to the said is accident, Nichhetar Singh sustained severe injuries. He was immediately taken to Banged Hospital at Deedwana for treatment, where he succumbed to the injuries. Legal representatives of deceased Nichhetar Singh filed a claim for compensation before the Tribunal. On appreciation of evidence produced by the parties, the Tribunal held that the said accident occurred due to rash and negligent driving of the bus by its driver respondent No. 5 Ganpat Lal, which was owned by the Corporation. While computing the compensation, the Tribunal in all awarded Rs. 1,52,800/- in favour of the claimants and against the respondents.
(3.) I have heard learned counsel for the parties and perused the judgment and award impugned. I have also carefully gone. through the record of the Tribunal.;