RSRTC, JAIPUR AND ANR Vs. PUSPA AND ORS

JUDGEMENT

(1.) Though the matter is listed for orders on application, but with the consent of the parties, the appeal itself has been finally heard.

(2.) This appeal is directed against judgment and award dated 16.03.2007 passed by the Motor Accident Claims Tribunal, Sirohi ('the Tribunal'), whereby, for the death of one Bhagwana Ram, the Tribunal has awarded a sum of Rs.10,11,540/- as compensation alongwith interest @ 7.5% from the date of filing application for compensation ('the application') i.e. 28.11.2005.

(3.) The application was filed by the claimants six in numbers, who were wife/children of Bhagwana Ram with the averments that while getting down from the bus on 21.09.2005, which was being driven rashly and negligently by respondent Pukh Singh driver of the bus, resulted in said Bhagwana Ram falling down and suffering injuries in his head, hand and other2 parts of the body and during treatment he succumbed to the said injuries on 30.09.2005. The claimants claimed a sum of Rs.28,40,500/- towards compensation.