ARUN BHANSALI,J. - (1.) This appeal by owner of the vehicle is directed against the judgment and award dated 7.8.2001, passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 48,600/- alongwith interest @ 9% per annum from the date of application i.e. 10.12.1998 to the claimant, the driver and the owner of the vehicle have been held jointly and severally liable and the application against the respondent-Insurance Company, has been rejected.
(2.) The application for compensation was filed by Bhaira Ram for the injuries suffered by him on account of an accident, which took place on 8.5.1998, between the truck RJ-07-G-1901 and scooter, on which the injured was a pillion rider.
(3.) It was alleged that the accident occurred on account of rash and negligent driving by driver of the truck, which resulted in the accident and compensation to the tune of Rs. 4,14,000/- was claimed.;