GOVERDHAN BARDHAR,J. - (1.) Instant appeal has been filed by the claimants/appellants under Section 173 of the Motor Vehicles Act, 1988 for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Sirohi (for short 'the Tribunal') vide impugned judgment and award dated 03.12.2012 passed in Claim Case No. 109/2011, whereby compensation in the sum of Rs. 8,96,000/- has been awarded in favour of the claimants/appellants.
(2.) Succinctly stated, the facts of the case are that on 08.02.2011 the husband (deceased) of the appellant No.1 was travelling in his car bearing registration No. RJ-24-CA-1203 with two more passengers i.e. Smt. Rasila and Smt. Sangeeta from Sirohi to Harji and when he reached near the farm of Pandit Kali Das Ji at Mandwada, at about 7:45 am, a car bearing registration No. RJ-16-UA-1635, which was being driven by respondent No.1 rashly and negligently, came from the wrong side and hit the car of the husband of appellant No.1 which resulted into severe accident wherein the husband of the appellant No.1 as well as Smt. Rasila died on the spot and other passenger Smt. Sangeeta was severally injured.
(3.) An FIR was lodged and after investigation police came to the conclusion that the vehicle No. RJ-16-UA-1635 was involved in the accident and filed challan against respondent No.1 for driving rashly and negligently.;