J.K. Ranka, J. - (1.) Instant appeal u/S. 173 of the Motor Vehicles Act, 1988 has been filed by the non-claimant-appellant against award dated 6-4-2012 passed by the Motor Accident Claims Tribunal (Fast Track), Behror (hereinafter referred to as 'Tribunal') in Claim Case No. 51/2011 (29/10) by which a compensation to the tune of Rs.32,33,720/- has been awarded to the claimants-respondents.
(2.) The brief facts, which can be noticed, are that on 12-12-2009 at about 8.00 p.m., while one Randhir Singh Keshwana with one Jagmal Singh, was crossing the road of National Highway No. 8 at Behror Jaguwas Crossing, a Truck No. RJ-32/GA-1138, which was being driven by its driver in high speed, in rash and negligent manner, hit Randhir Singh Keshwana and resultantly he suffered severe injuries and died on the spot. An FIR to this effect came to be lodged at the concerned police station and the police, after investigation, filed charge-sheet against driver of the offending vehicle. A claim petition was filed by the dependent of the deceased Randhir Singh Kehswana before the Tribunal claiming compensation to the tune of Rs.72,89,120/-.
(3.) The Tribunal, after analysing the material on record, held that the accident is proved and there was negligence of the driver of the offending vehicle and allowed a compensation of Rs.32,33,720/- which has been assailed by the appellant-Insurance Company in the instant appeal.;