SANDEEP MEHTA,J. - (1.) The instant appeal for enhancement has been preferred by the appellants claimants against the judgment cum award dated 5.8.1999 passed by the learned Motor Accident Claims Tribunal, Rajsamand in M.A.C. No. 105/1998 whereby the claim application filed by the appellants-claimants under Section 166 of the Motor Vehicles Act seeking compensation to the tune of 30,92,000 on account of the death of Shri Bhagwan Singh was partly allowed and they were awarded compensation of 3,05,000. Facts in brief:-
(2.) A mini bus bearing Registration No. RJ29.P.0218 in which Bhagwan Singh was travelling collided with a truck bearing Registration No. RJV 5084 on 22.11.1994. Bhagwan Singh expired in the accident. The claimants appellants being the legal representatives of Shri Bhagwan Singh filed a claim application as mentioned above seeking total compensation of 30,92,000.
(3.) The Tribunal whilst deciding the claim application held that the driver of the mini Bus No. RJ29.P.0218 was responsible for causing the accident by rash and negligent driving. Accordingly, the driver of the mini bus namely Ranjeet Kumar, its owner M/s. Alcon Finance and Leasing Ltd. and its insurer the National Insurance Company Ltd. were held jointly and severally responsible to satisfy the award.;