VIRENDRA KUMAR MATHUR,J. - (1.) This miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 is filed against the judgment and award dated 18.3.2000 passed by the Motor Accident Claims Tribunal (First), Jodhpur in Motor Accident Claim No. 117/1996, whereby the tribunal has awarded Rs. 2,25,000/- as compensation.
(2.) Brief facts of the case, as stated, are that on 24.8.1995 at about 04:30 AM Arjun Singh and Hari Singh purchased tractor P.B. 08 J/6704 from Maisi Fargusan and were going from Basni Jodhpur towards Sirohi. Near Sunaron Ki Piao Village Keru a jeep No. RJ-28-C-0008 collided with the tractor due to which Hari Singh, Hanwant Singh and Arjun Singh fell down. Hari Singh died on the spot. Arjun Singh suffered grievous injuries and Daulat Ram also died and other persons suffered injuries. The jeep was driven by non-applicant No. 1 Dhanna Ram. Non-applicant No. 2 Shri Laxmi Kumar Vijay was the owner of the vehicle and non-applicant No. 3 was the insurance company.
(3.) By way of this miscellaneous appeal the appellant challenged the findings on issue No. 2 with respect to the award of compensation under various heads in the claim petition.;