VINIT KUMAR MATHUR,J. - (1.) The present appeal has been preferred by the appellants for enhancement of the amount awarded by the learned Motor Accident Claims Tribunal, Sojat, District Pali vide judgment and award dated 30.08.2000 in Motor Accident Claim Application Case No. 36/1997.
(2.) Briefly the facts necessary to be narrated are that on 03.12.1996 at 12:00 O'clock in the noon, the appellant was going to Bilara from village Hariyada. When he was going at the right side at the outskirt of village Malkosani then the respondent No. 3 Baksaram by driving the Jeep No. RJ22/G-0550 rashly and negligently hit the motorcycle of the appellant and caused the accident. Due to accident the appellant sustained grievous injuries.
(3.) In these circumstances, the appellants preferred a claim petition before the Motor Accident Claim Tribunal, Sojat, being Motor Accident Claim Case No. 36/1997 under different heads for grant of compensation to the tune of Rs. 4,85,000/-. The reply was filed on behalf of the respondents denying the allegations in the claim petition. Owner of the Jeep did not choose to appear before the learned Tribunal despite service, therefore, exparty proceeding was drawn against him by the Tribunal. On completion of the pleadings the learned Tribunal framed the issues.;