HEENA Vs. BHANA RAM

JUDGEMENT

(1.) The present appeal for enhancement of compensation amount has been preferred by the appellants against the Judgment and Award dated 23.08.2004 passed by the Motor Accident Claims Tribunal, Bhinmal in M.A.C. Case No. 46/2003 whereby, an amount of Rs. 98,800/- was awarded as compensation in favour of the appellants on account of death of Smt. Chouthi in the accident which occurred on 04.11.2002.

(2.) A claim petition was filed by the appellants before the Tribunal claiming compensation under various heads on account of death of Smt. Chouthi in the accident which took place on 04.11.2002.

(3.) Learned Tribunal after framing the issues, evaluating the evidence on record and hearing the counsel for the parties, decided the claim petition of the appellants awarding the compensation to the tune of Rs. 98,800/- under various heads in favour of the appellants/claimants.