S.M. Jain, J. - (1.) This appeal is directed against the award dated May 20, 1985 of the Motor Accidents Claims Tribunal, Balotra, allowing compensation of Rs. 50,000/- to the claimants.
(2.) The accident took place on September 24, 1980, on Gunga-Barmer road. The vehicle involved is a truck No. RCJ 1443 owned by Pukhraj s/o Mangilal. The vehicle was insured with the United India Insurance Co. Ltd. In the accident, Joga Ram sustained injuries as a result of which he died, at the spot. A claim petition was filed by Smt. Dhai, widow of Joga Ram and the children and parents of the deceased on March 18,1981. The Tribunal, by the award dated May 20, 1985, has awarded the compensation to the claimants as aforesaid.
(3.) According to the Tribunal the truck was being driven by Shri Pukhraj, owner himself, rashly and negligently. Aggrieved by the award of the Tribunal, the Insurance Co. has filed the present appeal.;