MAHESH CHANDRA SHARMA, J. - (1.) Instant civil misc. appeal has been filed against the judgement and award dated 6.3.2005 passed by the learned Judge, Motor Accident Claims Tribunal (Fast Track) No.1, Dholpur ('the learned Tribunal' for short hereinafter) in MAC No. 563/2004 whereby he allowed the claim petition filed by the claimants. Brief facts of the case are that the claimants filed claim petition before the learned Claims Tribunal mentioning therein that on 8.1.2002 at about 6-7 P.M deceased Umrav was coming through tractor No. RJ-11/R5/127 after loading begs of mustard. The driver Kaptan Singh was driving the tractor in Village Bagcholi, due to rash and negligent driving. In the said accident Umrav singh died on spot. Regarding this incident an FIR No. 16/2002 was registered at Police Station Maniya. Thus, the claimants claimed compensation of Rs.22,65,000/-.
(2.) Thereafter, notices were issued. Reply to the claim petition was filed before the learned Claims Tribunal. On the basis of the pleadings of the parties, the learned Claims Tribunal framed the issues.
(3.) The learned Tribunal after hearing passed the impugned judgement and award. The appellant/s aggrieved with the impugned judgement and award has preferred instant appeal before this Court.;