SANDEEP MEHTA, J. - (1.) The instant appeal is preferred by the appellant against the judgment and award dated 12.6.2007 passed by the M.A.C.T., Rajgarh in Accident Claim Case No. 11/2006.
(2.) Facts in brief are that on 9.1.2006, Pawan Kumar, a school going boy was returning from his school in a school bus. He got down at the Bhalau bus stand at about 5-5.30 P.M. and was crossing the road. At that time a roadways bus owned by the appellant Corporation bearing registration No. RJ 31 P 1028, allegedly being driven in a rash and negligent fashion by its driver, Lakshman Singh hit Pawan Kumar. As a result, the child expired at the spot. Deepa Ram an eyewitness of the incident registered an F.I.R. against Laxman Singh the driver of the offending vehicle. The police, after investigation filed a charge-sheet against Laxman Singh for the offences under Sections 279 and 304A of the I.P.C.
(3.) The respondents No. 1, 2 and 3 being the father, mother and the brother of the deceased filed a claim application under Section 166 of the Motor Vehicles Act claiming compensation of 15,39,000/- in all.;