- (1.) This civil misc. appeal has been filed by the appellant with a prayer for enhancing the compensation awarded by Motor Accident Claims Tribunal, Jalore (hereinafter referred to as 'the tribunal') in Civil Misc. (MAC) Cases No.58/2011 vide judgment dated 30.05.2015 in lieu of injuries received by him in accident happened on 17.02.2011 involving vehicle Jeep No.RJ -16 -T -1251, which was owned by the respondent No.2 and driven by the respondent No.1, whereas insured with the respondent No.3 ­ Insurance Company.
(2.) The tribunal has found that the accident took place due to rash and negligent driving of the jeep by the respondent No.1. However, the tribunal has exonerated the respondent No.3 ­ Insurance Company because the respondent No.1 driver was not holding a valid licence at the time of accident. The tribunal has, therefore, fastened the liability of paying compensation upon the respondent Nos.1 and 2.
(3.) The tribunal has computed the total amount of compensation to be paid to the appellant as Rs.79,000/ - along with the interest at the rate of 7.50% per annum from the date of filing of the claim petition.;