- (1.) JUDGEMENT :- This is an appeal u/s. 110-D of the Motor Vehicles Act, 1939 (hereinafter referred to as the 'Act of 1939'), against the Award dt. 27th Sept., 1984 passed by the Motor Accident Claims Tribunal, Ajmer dismissing the claim petition filed by the appellants.
(2.) On 25-4-1979 at about 9.15 AM, deceased Sanwat Singh was going on a cycle from the side of Nasirabad town towards the Bus Stand, Nasirabad. He was on the left side of the road. When the deceased was near the speed breaker near the Bus Stand towards Nasirabad Town, Bus No. R.R.M. 1460 of Rajasthan State Road Transport Corporation (hereinafter referred to as the 'RSRTC') overtook another bus of RSRTC which was passing the speed breaker. Both the buses were coming out of the bus stand and going towards Nasirabad Town. Madan Singh, the driver of the bus No. R.R.M. 1460, could not control the bus on account of careless, rash and negligent driving and hit the deceased Sanwat Singh who died on the spot. The deceased's bicycle was completely damaged.
(3.) The deceased Sanwat Singh was a Driver in Grade II and was drawing a sum of Rs. 375/- per month as on 25-4-1979.;