GOVERDHAN BARDHAR,J. - (1.) Instant appeal has been filed by the appellant insurer against the award dated 08.02.2016 passed by the Motor Accident Claims Tribunal, Nathdwara in Claim Case No. 09/2012 awarding compensation in the sum of Rs. 5,98,400/- to the claimants.
(2.) Succinctly stated facts of the case are that the claimant filed a claim petition to the effect that on 24.09.2011 at 9:00 AM in the morning, Jagdish and Heera lal were going on the motorcycle on National Highway no.8, one Troller No. RJ 27 GA 7282 coming from Nathdwara hit the motorcycle due to which Jagdish suffered grievous injuries and died on the spot. The said vehicle was insured with the appellant company and the vehicle was being driven by driver Shambhu Singh, respondent no.5.
(3.) The learned Tribunal while deciding the Issue No.1 in favour of the claimants held that the driver Shambhu Singh was rash and negligent in driving which caused the accident resulting in death of Jagdish. Accordingly, the learned Tribunal awarded a compensation in the sum of Rs. 5,98,400/- in favour of the claimants.;