A.K.MATHUR, J. - (1.) THIS appeal it directed against the judgment and award given by the Judge, Motor Accidents claims Tribunal, Jodhpur dated 26-2-1983.
(2.) THE brief facts giving rise to this appeal are that an accident took place on 3-2-1976 between Car bearing No. RSQ 8234 and bus No. 3375 at 3.30 P.M. near Nehru Park, Jodbpur. As a result of this accident the car was damaged and the claimants Charnpa lal, owner of the car and Ram Kishore, driver of the car were injured. Therefore, a claim was filed by both the claimants before the Motor Accidents claims Tribunal, Jodhpur (hereinafter called 'the Tribunal') for damages to the car as well as for personal injuries and mental agony. The claim was contested by the non-claimants namely, owner of the bus Vijay Kishan, driver of the vehicle Govind Ram. The claim was also contested by M/s. Nehru Motors Transport Cooperative Society Ltd. Siwanchi Gate, Jodhpur (hereinafter referred to as the 'Society') as well as the Oriental Fire and General Insurance Co. Ltd. (for short 'Insurance Co.') with whom the bus was insured.
(3.) THE Tribunal, after hearing both the parties and recording the necessary evidence, awarded a sum of Rs. 3,972/- as compilation to the claimants. Aggrieved against this award of compensation, the Insurance Co. has preferred the present appeal.;