SANDEEP MEHTA,J. - (1.) The instant enhancement appeal has been filed on behalf of the appellants challenging the judgment cum award dated 30.5.2000 passed by the learned Judge, Motor Accident Claims Tribunal, Rajsamand in I.A.C. Case No. 488/1998, whereby, the claimant-appellants were awarded compensation to the tune of 6,63,000 as against the claim of 62,25,000 upon lie death of Shri Dinesh Chandra.
(2.) Briefly stated the facts necessary for the disposal of this appeal are that on 13.10.1994, the deceased Dinesh Chandra was going with one Udai Singh on his motorcycle bearing Registration No. RJ-27-M-1-1000 from Nathdwara to Piparda. It about 11.45 A.M., near the "Karjaya" valley, a bus bearing Registration No. RJ- I7-P-1102 came from the opposite direction. The bus driver drove the bus rashly, legligently and at an excessive speed and collided with the motorcycle. Dinesh handra received a fatal head injury in the collision and expired on the spot. Udai Singh also received injuries in the accident. The bus was being driven by Ramesh Chandra and the owner thereof was Hemendra Singh Krishnawat. At the time of - lie accident, the bus was being operated on a contract with the R.S.R.T.C. and (as insured by the New India Insurance Co. Ltd., Udaipur.
(3.) A claim application was filed by the legal heirs of the deceased Dinesh Chandra under Section 166 of the Motor Vehicles Act impleading the driver, owner, R.S.R.T.C. and the insurer of the vehicle in question as non-claimants, total amount to the tune of 62,25,000 was claimed as compensation.;