KUMARI KAMLA D/O LATE SHRI BHANWARLAL Vs. RAJASTHAN STATE ROAD TRANSPORT CORPORATION, JAIPUR THROUGH THE MANAGER DIRECTOR

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 20.11.1999, passed by the Motor Accident Claims Tribunal (First), Jodhpur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.2,16,000.00 as compensation along with interest @ 12% per annum from the date of application i.e. 28.07.1992. The Insurance Company of the offending vehicle has been exonerated.

(2.) The application for compensation was filed by the claimants, inter alia, with the averments that their husband/father Bhanwarlal was driving roadways bus, when on 23.01.1992 at about 5:00 p.m. when the bus was standing at Sasiyon Ki Dhani, the offending bus, which was being driven rashly and negligently by Badriram, came and struck the bus being driven by Bhanwarlal, which resulted in grievous injuries to him, to which he succumbed.

(3.) It was claimed that the deceased was aged 50 years and used to get a salary of Rs.3,000.00 per month. Based on the said averments, compensation was claimed.