GANESHLAL Vs. GANPATSINGH

JUDGEMENT

(1.) This appeal has been filed by the claimants, against the award of the Motor Accident Claims Tribunal No.2, Udaipur dt. 2.4.1997, seeking enhancement of compensation.

(2.) Learned Tribunal has made total award of Rs. 2,01,500/-. Since the factum of death, accident, negligence etc. are not in controversy, I need not go into that aspect of the matter, and would straightway confine to the aspect of the quantum only.

(3.) According to the claimant, as pleaded in para-3 of the claim petition, the deceased was a driver, earning Rs. 3000/- per month, and according to para-13-Ka he was getting a salary of Rs. 2000/- per month, and Rs. 1000/- as allowance and over time. Then, according to para-13-Kha he was paying Rs. 2000/- per month to the family. The Insurer in reply took the stand of total denial.