Harbans Lal, J. - (1.) The instant civil misc. Appeal under Section 173 of the Motor Vehicles Act, 1988 (in short 'the Act') has been preferred by the claimants for enhancement of compensation awarded vide judgment/award dated 8.12.1997 of the learned Motor Accident Claims Tribunal, Neem Ka Thana (in short the Tribunal') whereby a sum of Rs. 92,000/- has been awarded as compensation together with interest @12% p.a. w.e.f. the date of filing of the claim petition till realization.
(2.) The relevant facts in short are that deceased Gopal Lal Jat was the driver of Truck No. RJ-14-P-1333. He was going from Chomu to Sikar on National Highway No. 11 in the said truck along with Kanaram and Chhitar Mal. When they reached Pahalpol factory situated some 5 kms. before Reengus, the Rajasthan State Road Transport Corporation (in short the RSRTC') bus No. RJ-14-P-2294 which was being driven rashly and negligently by its driver Krapai Singh, dashed against the truck causing severe injuries to Gopal Lal Jat and Chhitar Mal as a result of which both of them died instantaneously. Kanaram was also injured. In all three claim petitions were filed. As three claim petitions have arisen out of the same accident, they were consolidated. The claim petition being MAC Case No. 80/93 out of which the instant appeal has arisen was filed by the widow, three minor sons, one minor daughter and parents of deceased Gopal Lal Jat claiming a compensation of Rs. 20,36,000/-.
(3.) The driver and the RSRTC contested all the three claim petitions by filing separate replies and denying the averments made in the claim petitions.;