Shiv Kumar Sharma, J. - (1.) Instant miscellaneous appeal impugns the Judgment dated 14th March, 1995, of the learned Motor Accident Claims Tribunal, Barmer whereby, the claim petition of the claimants was allowed and Rs. 7,09,000/- was awarded to the claimants as compensation.
(2.) The claim petition relates to the accident occurred on 25th December, 1991 which resulted in tragic death of Raj Kumar Sahu. The legal representatives of the deceased submitted claim petition before the learned Tribunal to which the appellant Insurance Company filed written statement.
(3.) Learned Tribunal framed as many as eight issues and recorded the statements of Smt. Kunu Sahu (AW-1) and Sh. R.N. Verma (AW- 2). No evidence, however, was adduced by the Insurance Company. After appreciating the evidence and material on record, the learned Tribunal allowed the petition of the claimants and granted compensation to them.;