(1.) THE appeal is for enhancement of compensation of Rs. 3,04,500/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants (the Claimant) for the death of Rohit Prasad Sati, who died in a motor vehicular accident which occurred on 22.01.2012 involving a motorcycle bearing registration no.DL -3S -BS -4263 which was being driven by one Jeevan at the time of the accident. Said Jeevan also expired in the accident. The number of other vehicle involved in the accident could not be known. The evidence produced by the Appellants that Jeevan was driving the vehicle at the time of the accident could not be assailed by the Respondents and hence, the compensation as stated above was awarded.
(2.) THE short submission raised on behalf of the Appellants is that in a petition under Section 163 -A of the Motor Vehicles Act, 1988 (the M.V.Act), the compensation should have been awarded strictly in accordance with the structural formula.
(3.) I do agree with the Appellants.