Vijay Bishnoi, J. - (1.) This civil misc. appeal is directed against the judgment and award dated 15.10.2001 passed by the Motor Accident Claims Tribunal, Bikaner (hereinafter referred to as 'the tribunal'), whereby the tribunal has directed the appellant-company to pay compensation to the tune of Rs. 63,400/- along with interest at the rate of 9% per annum to the respondent No. 1.
(2.) The respondent No. 1 filed a claim petition before the tribunal alleging therein that on 31.07.1996, he sustained grievous injuries in an accident by the Jeep bearing No. RJ-14-C-6574 driven by the driver of the appellant-company in a rash and negligent manner and his scooter was also damaged.
(3.) The tribunal after taking into consideration the evidence adduced by the parties and the material available on record has held that the respondent No. 1 has sustained injuries in the accident caused due to rash and negligent driving of the Jeep No. RJ-14-C-6574 by its driver and, therefore, the appellant-company and respondent Nos. 2 and 3 are jointly and severally liable to pay compensation to the respondent No. 1 to the tune of Rs. 63,400/- along with the interest at the rate of 9% per annum from the date of filing of the claim petition. There was no dispute before the tribunal that the Jeep No. RJ-14-C-6574 was owned by the appellant-company.;