Prem Shankerasopa, J. - (1.) The instant appeal has been filed on behalf of the Rajasthan State Road Transport Corporation (in short the RSRTC') challenging the award dated 15.6.2006 passed by the Judge, Motor Accident Claims Tribunal (Additional Distt. and Sessions Judge) Fast Track, Dausa in Claim Case No. 323/2006 whereby the claim petition filed by the claimant- respondent No. 1 has been allowed and compensation amounting to Rs. 52,500/- has been awarded in her favour.
(2.) Brief facts of the case are that in an accident which took place on 14.11.2004 between Rajasthan Roadways Bus No. RJ-05-P-1094 and Marshal Jeep No. RJ-34-C-0174, whereas the claimant Smt. Poonam and others sustained injuries, five others lost their lives.
(3.) The claimant-respondent No.1 filed claim petition before the Tribunal claiming compensation amounting to Rs. 45,25,000/-. The Tribunal after hearing the parties, awarded compensation amounting to Rs. 52,500/-.;