(1.) THE appellants herein, original claimants, had preferred M.A.C.P. No.02/1994 u/s.166 of the Motor Vehicles Act claiming total compensation of Rs.5.00 Lacs in connection with the vehicular accident that took place on 17.08.1993 in which Amit, the son of the appellants herein, had expired. The said claim petition was allowed in part by judgment and award dated 15.01.2002 whereby, a total compensation of Rs.1,95,000.00 was awarded along with interest at the rate of 9% per annum from the date of application till its realization with proportionate costs.
(2.) BEING dissatisfied with the compensation awarded, the appellants have preferred the present appeal for enhancement.
(3.) ON the other hand, Mr. Mehta learned counsel for respondent no.3-Insurance Company supported the impugned award and submitted that the compensation awarded is just and legal and hence, the present appeal may be dismissed.