Vineet Kothari, J. - (1.) This appeal of the insurance company is directed against the award of M.A.C.T., Kishangarhbas dated 30.4.2005 while deciding the Claim Case No. 178 of 2000 in a road accident which took place on 24.10.2000 at 9 a.m.
(2.) The deceased Vijay Kumar Gupta while going on a motor cycle from Jaipur to Pratap Nagar, Sanganer near Jaipur was hit from back side by a half body truck No. RSM 325 which was being driven in a rash and negligent manner by Jagdish Prasad, respondent No. 1 and as result of the said accident deceased Vijay Kumar Gupta, 36 years of age, lost his life. He was working as a teacher in Government Senior Secondary School and was drawing a monthly salary of Rs. 10,725.
(3.) Deceased left behind his widow and two young sons aged 5 years and 4 years respectively and old aged mother and father.;