Arun Bhansali, J. - (1.) At the request of learned counsel for the parties, the appeal is finally heard.
(2.) This appeal is directed against judgment and award dated 01.11.2012 passed by Motor Accident Claims Tribunal, Rajsamand ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 4,88,000/- as compensation to the appellants.
(3.) The application for compensation was filed by the appellants-claimants for death of their wife/mother - Smt. Sushila. It was, inter alia, indicated that on 08.07.2008 the deceased was travelling in RSRTC Bus No. RJ01-P-2949 when the said bus collided with Truck No. RJ27-G-5830 on account of rash and negligent driving by driver of the Truck, which resulted in injuries to the passengers and Smt. Sushila suffered grievous injuries and succumbed to the same on 10.07.2008. It was claimed that the deceased was aged 48 years, was engaged in business of Oil and Lubricants and her annual income was Rs. 1,50,000/-, wherein, she used to spend Rs. 20,000/- for her personal expenses and rest of the amount was spent on the family.;