- (1.) Heard learned counsel for the appellants.
(2.) This appeal is directed against the judgment and award dated 7.1.2000 passed by the Motor Accident Claims Tribunal, Hanumangarh ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.2,19,800/- to the claimants alongwith interest @ 12% p.a. as compensation for the death of one Ramrakh.
(3.) The facts in brief are that the claimants filed an application under Section 166 of the Motor Vehicles Act, 1988 ('the Act') with the averments that on 10.2.1992 at about 7:00 p.m., on road from Hanumangarh to Abohar near Village Buglawali, the driver of the Bus No. RNP-2862 belonging to the appellantCorporation was being driven rashly and negligently, which collided with Ramrakh, who was walking on the road alongwith his cow, which resulted in grievous injuries to both Ramrakh and the cow and they died on the spot. It was claimed that the deceased was aged 49 years and was earning Rs.3,000/- per month.;