Mahesh Bhagwati, J. - (1.) Challenge in this appeal is to the judgment and award dated 21.7.2001 rendered by the Motor Accident Claims Tribunal, Gangapur City, whereby the learned Tribunal awarded a quantum of compensation of Rs. 3,52,941/- in favour of claimants appellants and against the respondents no.1.
(2.) The nub of the appellant's story is thus: "That on 20.6.1996 at about 9.00 AM, the deceased Kalyani having her son Sohan Lal in her lap, was sitting on Bus Stand Addoo on way side and waiting for a Bus to go to Gangapur City. Juxtaposed to her, Radhey Shyam and Ram Bharosi were also waiting for the bus. Suddenly a red colour Messy Tractor along-with trolley emerged from Gangapur City, being driven by its driver respondent no.1 Prem Raj rashly and negligently. Having lost the control, the driver ran over the tractor on Kalyani resulting her death on the spot and grievous injuries to her son Sohan Lal."
(3.) Heard learned counsel for the parties and perused the impugned award including the relevant material on record.;