Vineet Kothari, J. - (1.) Heard learned counsels.
(2.) This appeal has been filed by the Insurance Company being aggrieved by the award dated 21.9.2007 of the MACT in MACT Claim No.55/2006 for the death of one Ram Niwas, aged 25 years. The Tribunal has granted compensation to the tune of Rs. 2,65,000/-.
(3.) Learned counsel for the appellant -Insurance Company Mr. Jagdish Vyas submitted that the accident took place on 20.4.2004 at 10:45 PM while two persons Ram Niwas and Hastimal were travelling on the motor cycle RJ 01-14 M-7925, the Marshal Jeep No. RJ 10-C-2397 hit the said motor cycle from the back side and on account of the said accident these two young persons lost their lives. One Ajit, whose motor cycle was also hit by the same jeep, also later on died in the hospital.;