G.S.SARRAF, J. - (1.) THE claimant -appellant has filed this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 22.9.1995 of the Motor Accident Claims Tribunal, Dausa, Camp Bandikui.
(2.) THE facts in brief are that the claimant -appellant and one Ram Vakil Singh were travelling by a Jeep bearing registration No. RRA -9650 from Bharatpur to Jaipur on 8.8.1992. A bus UP21 -8093 came from behind and hit the Jeep near Langada Balaji about 9 kms. away from the Manpur Police Station as a result of which the claimant -appellant and Ram Vakil Singh sustained injuries. According to the claim petition respondent No. 1 Rishi Pal Singh was driving the bus rashly and negligently. Respondent No. 2 is the owner of the bus. The learned Tribunal held that the accident occurred due to rash and negligent driving of the bus by the respondent No. 1 and awarded a compensation of Rs. 66,000 in favour of the claimant -appellant. Aggrieved by this judgment/award the claimant -appellant has filed this appeal. The short controversy involved in this case is that whether the compensation awarded by the learned Tribunal is fair and adequate.
(3.) I have heard the learned Counsel Mr. Rakesh Bhargava on behalf of the claimant -appellant and Mr. N.S. Choudhary on behalf of the respondent No. 2.;