SABINA,J. - (1.) Appellant has filed this appeal, challenging the award dated 20.04.2017 passed by the Tribunal, whereby, claim petition filed by the appellant, was allowed.
(2.) I have heard learned counsel for the appellant and have gone through the records available on the file carefully.
(3.) Claimants had filed the claim petition under section 166 of the Motor Vehicles Act, 1988, seeking compensation on account of death of Subhash Meena in the motor-vehicle accident which had occurred on 17.01.2006 due to rash and negligent driving of respondent no.4 Pappu Ram while driving the offending vehicle. AW-2 Arjun deposed that on 17.01.2006, he was traveling with Subhash Meena in the offending vehicle. The driver of the offending vehicle was driving the same in a rash and negligent manner. At about 5.00 p.m. bus driver suddenly took a turn near their village and as a result, Subhash Meena fell from vehicle and became unconscious. He had suffered injuries on various parts of his body.;