ARUN BHANSALI,J. - (1.) This appeal is directed against judgment and award dated 04.12.1999 passed by Motor Accident Claims Tribunal, Rajsamand ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 1,59,000/- as compensation along with interest @ 12% per annum from the date of application i.e. 07.08.1997.
(2.) Application for compensation was filed by wife, four children and parents of deceased Shiv Ram alias Suaram with the averments that the deceased was going on foot from Kamalighat when the offending vehicle Truck No. HR-38-9293 came from behind, which was being driven rashly and negligently by Driver of the said Truck and struck Suaram, resulting in grievous injuries, to which, he succumbed. It was claimed that the deceased was aged 35 years, he used to earn Rs. 5,000/- per month. Based on the said averments compensation to the tune of Rs. 16,10,000/- was claimed.
(3.) The application was resisted by the Insurance Company by filing reply.;