KAMLESH SAROHA Vs. IRSHAD ALI

JUDGEMENT

(1.) THE claimant -appellants have filed this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 14.2.1994 of the Motor Accident Claims Tribunal, Jaipur District, Jaipur.

(2.) BRIEFLY stated the facts are that one Dr. Ajai Pal Singh was coming from Udaipur to Jaipur by bus RNP 777. When the bus was crossing the bridge near Bagru Police Station at about 5.30 a.m. on 8.7.1986 a truck from the opposite side also crossed the bridge and the two vehicles came so close that the head of Dr. Ajai Pal Singh which was a little outside the window was crushed. Dr. Ajai Pal Singh was taken to SMS Hospital, Jaipur where he was declared dead. Respondent No. 1 is the driver, respondent No. 2 is the owner and respondent No. 3 is the Insurance Company of the bus RNP 777. Appellant No. 1 is the wife, appellant No. 2 is the son and appellant Nos. 3 and 4 are the daughters of the deceased Ajai Pal Singh. After hearing the parties the learned Tribunal by judgment dated 14.2.1994 passed an award of Rs. 2,41,800 in favour of the appellants. Aggrieved by this judgment/award the claimants appellants have filed this appeal.

(3.) MR . Ravindra Pal Singh for Mr. J.K. Singh, learned Counsel for respondent No. 3 has supported the judgment/award of the learned Tribunal.