- (1.) This appeal is directed against the judgment and award dated 29.8.2002 passed by the Motor Accident Claims Tribunal (First), Jodhpur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.4,90,000/ - as compensation to the claimants alongwith interest @ 9% p.a. from the date of application i.e. 6.4.1999.
(2.) It was inter -alia indicated in the application for compensation filed by the claimants, who are wife and children of deceased Chaina Ram that Chaina Ram and claimant - Smt. Sukhi Devi were travelling in Bus No.RJ -19 -P -4616 from Haridwar to Pushkar and when the bus was plying on Ghaziabad G.T. Road, same was being driven rashly and negligently by the driver of the bus Ramjeevan, when the same collided with a TATA -407 bearing registration No.DL -1 -LC -2599, which resulted in death of the driver and the cleaner of TATA - 407, Chaina Ram and claimant - Smt. Sukhi Devi were seriously injured and Chaina Ram succumbed to injuries.
(3.) It was claimed that Chaina Ram was working as Carpenter, was aged 50 years and was involved in manufacturing of furniture, he had 5 -7 persons working under him. Further submissions were made that the claimants spent about Rs. 40,000 -45,000/ - towards treatment and produced bills Ex. -11 to Ex. -30.;