SANDEEP MEHTA,J. - (1.) The instant enhancement appeal is directed against me judgment and award dated 15.3.2002 passed by the learned Motor Accident Claims Tribunal, Bali whereby the claim application filed by the claimants applicants under Section 166 of the Motor Vehicles Act (for short hereinafter called; "the Act") was allowed in part and they were granted compensation to the tune 2,42,400 with interest @ 9% upon the death of Shri Gajja Ram in a road accident which occurred on 30.8.1998.
(2.) Facts in brief are that the deceased Gajja Ram a car driver by profession was carrying some passengers in Car Taxi No. RJ19-T-1203 on 30.8.1993 at 1.30 A.M. While the taxi was proceeding from Takhatgarh to Ramdeora and reached near the Village Kharda, a truck bearing Registration No. PY01-F-6080 being driven in a rash and negligent fashion came from the opposite direction and collided with the taxi resulting into the instantaneous death of Gajja Ram and injuries to the occupants of the taxi.
(3.) An F.I.R. No. 134/1998 was registered in relation to the accident wherein after investigation a charge-sheet was filed against the truck driver respondent No. 1 Shri K. Palani Sami.;