- (1.) - The case has come up for admission. Both the parties agreed that appeal be disposed of at admission stage.
(2.) HEARD learned counsel for the parties and perused the entire record of the miscellaneous appeal.
(3.) THIS appeal has been preferred by rajasthan State Road Transport Corporation against the award passed by the learned Motor Accidents Claims Tribunal/ additional District Judge (Fast Track) No. 3, Jhunjhunu (Raj.), in Claim Petition No. (216 of 2002) 103 of 2005, whereby a sum of Rs. 4,50,040 was awarded in favour of claimants-respondents who are dependants of the deceased Sheesh Ram, who was travelling on the roof of the bus and died as a result of fall from the roof of the bus when the driver of the bus applied brakes.;