- (1.) Heard learned counsel for the appellant-Insurance Company and Caveator.
(2.) This appeal is directed against the judgment and award dated 29.6.2013 passed by Motor Accident Claims Tribunal and Additional District Judge No.14, Jaipur Metropolitan, Jaipur ('the Tribunal'), whereby sum of Rs. 30.82,500/- has been awarded as compensation for the death of one Yogesh Sharma, who died in road accident on 26.6.2009.
(3.) The facts, in brief, may be noticed that the claim petition was filed by the respondents-claimants seeking compensation for the death of Yogesh Sharma, who was at the time of death was working as Constable with the Rajasthan Police on account of rash and negligent driving by Ram Prakash Swami, who was driving Truck No.RJ-19-GA-8716. The application for compensation was opposed by the respondents and the appellant-Insurance Company on several counts. However, the Tribunal after the evidence was led by the parties came to the conclusion that the accident occurred on account of rash and negligent driving by the driver of the vehicle and the appellant-Insurance Company was liable to make payment of amount of compensation.;