J.R.GOYAL, J. - (1.) THIS appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988/ by the Rajasthan State Road Transport Corporation against the award dated 9.2.1994 passed by the learned Judge, Motor Accident Claims Tribunal, Beawar in the Claim Petition No. 157/1991.
(2.) THE claimant -respondents filed claim petition for compensation before the Motor Accident Claims Tribunal, Beawar with the averments that on 20.9.1991 when Ganpat Singh (deceased), aged 38 years, was going on a bicycle on Sendra Road, a bus of appellant Corporation bearing No. RNP 1623 hit him, as a result whereof he received severe injuries and died on the spot. Non -applicant Rajasthan State Road Transport Corporation contested the claim petition.
(3.) AFTER trial, the Tribunal passed an award for a total sum of Rs. 1,73,600/ - making the non -applicant Corporation liable to pay compensation.;