- (1.) These appeals have been filed by the appellant Insurance Company aggrieved against the judgment and award dated 22.4.2002 passed by the Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.2,00,000/-, Rs.1,74,000/- and Rs.68,000/- respectively to the claimants alongwith interest @ 9% p.a. from the date of their applications.
(2.) The applications for compensation were filed by the claimants, inter-alia, with the averments that on 5.4.1998 at about 11:40 p.m., deceased Bheru Lal, claimants Pradeep and Murlidhar, who were travelling in Mini Truck No.RJ-09-G-1406, the vehicle, which was being driven rashly and negligently by Kalu Singh, the driver of the vehicle, went out of control and turned turtle, all the occupants suffered injuries, to which Bheru Lal succumbed.
(3.) Various amounts were claimed by the claimants as compensation for the death of Bheru Lal and the injuries suffered by them.;