ARUN BHANSALI,J. - (1.) These appeals are directed against the judgment and award dated 16.1.1999 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 1,54,800/- as compensation along with interest @ 12% per annum from the date of application i.e. 24.4.1997.
(2.) The application for compensation was filed by the claimants-husband and minor children of Smt. Saroj with the averments that Smt. Saroj was aged 35 years and was involved in tailoring business, she used to earn Rs. 2,000/- per month and used to contribute Rs. 1,500/- to the family.
(3.) On 5.2.1997, when she was riding on a bicycle alongwith her brother-Lun Singh, the offending vehicle a bus being driven by Manohar Singh rashly and negligently, struck the cycle and ran over Smt. Saroj resulting in her death on the spot, based on the said submissions, the claimants claimed compensation to the tune of Rs. 6,45,000/-.;