PREM Vs. ISLAM

JUDGEMENT

(1.) The instant appeal has been filed by the claimants-appellants under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 25/5/2006 passed by Judge, Motor Accident Claims Tribunal and Additional District and Sessions Judge, No.1 Kishangarh, District Alwar (hereinafter referred to as the 'Tribunal') in MAC Case No.156/2004, whereby the learned Tribunal awarded a sum of Rs.3,72,000.00 to the claimants- appellants.

(2.) The claimants-appellants filed the claim petition claiming compensation of Rs.37,22,000.00. On the basis of pleadings of the parties, the learned Tribunal framed the issues and evaluated the evidence on record. After hearing learned counsel for the parties, learned Tribunal while deciding the claim petition, awarded the aforesaid amount as compensation in favour of the claimants- appellants.

(3.) Aggrieved by the impugned judgment and award dtd. 25/5/2006, the claimants-appellants filed this miscellaneous appeal for suitable enhancement of the amount awarded as compensation by learned Tribunal.