VINEET KOTHARI,J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS appeal is directed against the award of Motor Accident Claims Tribunal, Kotputli dated 25.11.1994 while deciding Claim Case No. 93/92 Shallesh Kumar v. Balbir Singh and Ors. In a road accident which took place on 5.4.1990, five persons Smt. Girni Bai, Mahendra Shah, Smt. Sunita Shah, Kumari Pooja and Umesh, servant of the fami ly who were going along with other family members in Matador No. D1D -5945 from Jaipur to Delhi and met with an accident with truck No. DIL -3417 which was being driven by driver Balbir Singh, non -applicant No. 1 and as a result of which, these five persons lost their lives and some were injured.
(3.) THE learned Tribunal arrived at the finding that the said accident resulted on account of rash and negligent driving of truck No. DIL -3417 which hit the said Matador after going on wrong side of the road at about 3.00 a.m. in the night on Jaipur -Delhi Highway near Nawalpura Road.;