(1.) The appeal has been filed by the claimants against the award dated 11.5.2000, passed by the Motor Accidents Claims Tribunal in Claim Case No. 41 of 1999.
(2.) Husband of the appellant No. 1 and father of appellant Nos. 3 and 4 was going on LML Vespa on 5.5.1999 in the evening, at that time one bus bearing No. MPH 8492 driven rashly and negligently dashed against the scooter. He received serious injuries and died in the accident. The bus was insured with respondent No. 3 and it was driven by respondent No. 1.
(3.) The appellants filed claim petition before the Claims Tribunal claiming total compensation of Rs. 10,70,000. Claims Tribunal after appreciation of evidence has held that the appellants are entitled to total compensation of Rs. 2,57,672. The Tribunal further held that the accident occurred due to rash and negligent driving of the driver of the offending vehicle, hence all the respondents are held responsible for payment of compensation jointly.