- (1.) This misc. appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellants-claimants claiming the following reliefs: "It is therefore, respectfully prayed that this appeal may kindly be allowed, finding of rash and negligency may kindly be modified, it may kindly be held that ill-fated accident took place due to composite negligency of the driver of the bus bearing No. RSM 7297 and the driver of the Truck bearing No. RNJ 1749, owners and insurers of both the vehicles may kindly be held liable for making payment of compensation and the amount of compensation assessed and awarded may kindly be enhanced to the extent of amount claimed with interest at the rate 18% per annum from the date of application till realisation with costs throughout. Any other appropriate order which this Hon'ble Court deems fit and proper in the facts and circumstances of the case may kindly be passed."
(2.) Learned counsel for the appellants-claimants submits that the accident in question had happened due to the bus (bearing registration No. RSM 7297), in which, deceased Mahaveer Lal was travelling, was hit by a Truck bearing No. RNJ 1749 from behind on 21.05.1988 at about 3:00 am.
(3.) Learned counsel for the appellants-claimants submits that it is a case of composite negligence where the truck and bus both were negligent whereas the learned Tribunal has completely held the truck in question liable for the accident.;