- (1.) This appeal has been filed by the appellant Insurance Company aggrieved against the award dated 22.04.2000 passed by the Motor Accident Claims Tribunal, Anoopgarh, District Sriganganagar ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.2,85,000/- as compensation to the claimants for death of R. Raghuvaran Nayar and the appellant Insurance Company has been held liable for payment of compensation.
(2.) The application for compensation was filed by wife of the deceased R. Raghuvaran Nayar with the averments that the deceased was travelling on his Cycle, when the Jeep No.RJ-10-C-0274, which was being driven by Prithvidas rashly and negligently, struck the said R. Raghuvaran Nayar, which resulted in his death. The claimants claimed compensation to the tune of Rs.12,16,600/-.
(3.) The claim was resisted by the driver, owner and the Insurance Company. While the driver and owner denied that the accident occurred on account of rash and negligent driving by the driver, the Insurance Company indicated that the conditions of the policy were violated and the Jeep was being used as unauthorized Taxi, which was not covered under the policy.;