KUSUM RANJAN Vs. RAJESH KUMAR

JUDGEMENT

(1.) The appellants in this appeal seek enhancement of the compensation awarded to them by the Motor Accident Claims Tribunal by Award dated 25 th July, 2002.

(2.) The facts are not in dispute. The appellants, who are the legal heirs of Sh. Ashok Kumar Ranjan, had filed a petition for compensation on account of his death in a road accident on 27 th July, 1994 at 7.25 p.m. on Old Rohtak Road. The deceased was driving his two-wheeler scooter on the left side of the road at Azad Market when he was hit by the offending bus bearing registration No. DL-1P-2037 from behind. The deceased, after he fell down, was run over by the front wheel of the bus and died at the spot.

(3.) The Motor Accident Claims Tribunal, by its judgment dated 25 th July, 2002 passed an award in the sum of 7,73,200/- (Rupees Seven Lakh Seventy Three Thousand and Two Hundred Only) including the interim award with interest @ 9% per annum from the date of the institution of the petition till the date of the award. Dissatisfied with the award amount, the claimants, who are the appellants in this appeal, pray for modification of the award amount.