- (1.) This appeal is directed against the judgment and award dated 13.4.2001 passed by the Motor Accident Claims Tribunal, Bhilwara ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.1,91,500/- as compensation alongwith interest @ 3% p.a. w.e.f. 18.9.1992 to 13.1.1999 on a sum of Rs.1,91,500/- and from 15.1.1999 to date of payment on a sum of Rs.1,41,500/- alongwith cost of Rs.500/-.
(2.) Two applications for compensation were filed for death of one Jakir. The first application was filed by mother and three brothers of deceased Jakir and the second application was filed by Parveen wife of Late Jakir.
(3.) It was inter-alia contended that the deceased was second driver on truck No. MIU-9500 and when the said truck was travelling to Neemuch on 28.5.1992 and was being driven by Mohd. Khalid, Mohd. Khalid drove the truck rashly and negligently, which resulted in the said truck colluding with another truck No. JKU-1855, which was also being driven rashly and negligently, which resulted in death of Jakir Hussain, a sum of Rs.20,00,000/- was claimed as compensation.;