JAGWATI Vs. RAM NATH

JUDGEMENT

(1.) APPELLANTS -claimants have challenged the award dated 19.07.2000 by Motor Accident Claims Tribunal, Jagadhri (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation to the tune of Rs. 3,65,700/ - on account of death of Swaran Singh.

(2.) FACTS relevant for the purpose of decision of present appeal are that on 10.06.2000 Swaran Singh (since deceased) was going to his home at Kharwan -Dadupur road. When he reached ahead of village Bhagwanpur bus bearing registration No.HR -02A -6862 of Haryana Roadways Yamunanagar Depot which was being driven rashly and negligently by respondent No.1 came from back side without blowing any horn and hit against the cycle of Swaran Singh. Resultantly Swaran Singh sustained injuries. He was taken to hospital at Kharwan and then shifted to General Hospital Jagadhri. The matter was reported to the police. Respondents contested the claim petition and after appreciating the evidence 'The Tribunal' awarded the compensation.

(3.) CLAIMANTS being dis -satisfied with the awarded compensation has come in appeal before this Court.