ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 28.1.1999, passed by the Motor Accident Claims Tribunal, Merta ('the Tribunal'), whereby, the Tribunal has dismissed the application for compensation filed by the appellants.
(2.) The application for compensation was filed by the claimants with the averments that on 11.2.1994, Hari Prasad-husband/father of the claimants was driving motorcycle from his house on way to his godown at Borawad and when he reached near National Hotel, the offending truck, which was being driven by Dilip Singh rashly and negligently, collided with the said motorcycle on the wrong side resulting in grievous injuries to Hari Prasad to which he succumbed.
(3.) It was claimed that the deceased was involved in marble business and used to earn Rs. 3,000/- p.m., based on the said averments, compensation to the tune of Rs. 26,69,000/- was claimed.;