(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal (for short, 'the Tribunal'), Dhamtari, District - Raipur, vide award dated 03.07.2002, passed in Claim Case No.2/2002.
(2.) THE claimants, unfortunate widow, minor daughter and parents of deceased - Pardesi Ram, claimed compensation of Rs. 13,29,000/- for his death in the motor accident, when his bicycle was dashed by the offending vehicle -Metador bearing registration No.MP 23 DA 8340, resulting in his instantaneous death on the spot itself. The claimants further pleaded that deceased - Pardesi Ram used to earn Rs.200/- per day by selling vegetables and as a carpenter.
(3.) THE claimants examined AW/1 - Janki Bai and AW/2 -Vishram in support of their case, whereas, the driver, owner and insurer of the offending vehicle - Metador did not examine any witness in rebuttal.