- (1.) This Civil Misc. Appeal has been preferred by the claimantappellants under Section 173 of M.V. Act against the judgment dated 19/07/2006 passed by the Judge, MACT (ADJ No. 7), Jaipur City, Jaipur in claim petition No. 226/2004 whereby the learned Judge of the Tribunal has dismissed the claim petition against the respondents.
(2.) Skeletal material facts necessary for disposal of the instant Civil Misc. Appeal are that claimant-appellants filed a claim petition against the opposite parties-respondents before the learned Tribunal as legal heirs of deceased Mohd. Raza and interalia pleaded that on 17/02/1999, the deceased Mohd. Raza and one Abdul Gafoor were going on their cycles from Eidgah Kachchi Basti to Kanota. When they reached near 'Mahila Sadan' Ghat Ki Guni at about 8:00 AM, a bus belonging to 'RSRTC' bearing its registration No. RJ-14P-3750 being driven rashly and negligently by its driver hit to Mohd. Raza from behind, resulting tyre of the bus run over him and he died on the spot. The claimantappellants prayed to award Rs. 14,96,500/- as compensation in different heads from opposite party-respondents alongwith interest.
(3.) The respondent No. 1 filed reply and denied the facts mentioned in the claim petition for want of knowledge and prayed for dismissal of the claim petition.;