BANWARI LAL SHARMA,J. - (1.) Appellants-claimants preferred this misc. appeal under Section 173 of M.V. Act against the impugned judgment and award dated 19.05.2008 passed by learned Motor Accident Claims Tribunal (Additional District Judge), Beawar in Civil Misc. (M.A.C.) Case No. 282/2007 by which learned tribunal awarded Rs. 4,40,000/- as compensation in favour of the appellants.
(2.) The brief facts of this appeal are that appellants-claimants filed a claim petition under Section 166 of M.V. Act before learned tribunal claiming compensation for Rs. 28,70,000/- for the loss suffered by them due to untimely death of Bhoma Singh in vehicular accident on 12.03.2007.
(3.) It was pleaded by the claimants that on 12.03.2007 deceased was going on motorcycle bearing registration No. RJ-01-SD-8160 from Beawar to Pushkar When he reached near Kharwa Petrol Pump, a Van bearing registration No. RJ-19-1C-5950 suddenly came and hit the motorcycle. The Van was being driven by driver-respondent No. 1 in rash and negligent manner with high speed as a result thereof the deceased sustained serious injuries and ultimately succumbed to the injuries.;