ARUN BHANSALI,J. - (1.) These appeals by owner and driver of the vehicle are directed against the judgment and awards dated 12.01.2000 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 59,500/- to claimants-Smt. Ishar Kanwar and Anr. and Rs. 46,000/- to Om Prakash and has exonerated the Insurance Company from payment of compensation.
(2.) Applications for compensation were filed by the legal representatives of the Kishore Singh @ Kesu Singh i.e. Smt. Ishar Kanwar and Lal Singh and injured Om Prakash, inter alia, with the averments that on 25.03.1997, one Kesu Singh and Om Prakash were travelling in Truck No.RJ-23-G-0476, which turned turtle on account of rash and negligent driving by its driver, resulting in, grievous injuries to Kesu Singh and Om Prakash, to which, Kesu Singh succumbed. It was claimed that Kesu Singh was aged 60 years, was involved in agriculture and livestock operations and earned Rs. 3,000/- per month. Based on that, a compensation to the tune of Rs. 7,70,000/- was claimed; Om Prakash claimed compensation to the tune of Rs. 2,31,000/- towards the permanent disablement suffered by him.
(3.) Reply to the applications was filed by the owner, inter alia, indicating that liability, if any, was of the Insurance Company.;