KALU RAM Vs. RAJPAL

JUDGEMENT

(1.) The present misc. appeal has been preferred by the appellants-claimants seeking enhancement of the compensation amount awarded vide judgment/award dtd. 16/9/2009 passed by Motor Accident Claims Tribunal, Sirohi in MAC Case No. 162/2008.

(2.) Brief facts as pleaded in the claim petition are that on 9/8/2009, one Mukesh Kumar was travelling from Jodhpur to Abu Road in a bus bearing registration No. RJ-24-P-1250. At around 2:15 PM, on reaching near Posaliya, a truck bearing registration No. HR-63-A-9838 being driven rashly and negligently collided with the bus resulting into fatality of Mukesh.

(3.) The appellants-claimants are the dependents of deceased Mukesh. The learned Tribunal after framing the issues, evaluating the evidence available on record and after hearing the counsel for the parties, while assessing the monthly income of the deceased to be Rs.4,000.00, awarded total compensation of Rs.3,35,000.00 in favour of the appellants-claimants, the breakup of which is as under: