SUNDAR KANWAR Vs. LAL SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit. With the consent of both the parties, the appeal was heard finally and is being disposed of.

(3.) The claimants-appellants have preferred this appeal u/s 173 of the Motor Vehicles Act, 1988, for enhancement of amount of compensation in respect of death of Banwari who died in motor accident took place on 24.5.1994 and being aggrieved with the impugned award dated 7.9.1998 passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur, in Claim Case No.372/1994, whereby the learned Tribunal has awarded a total compensation of Rs.1,82,000/- with interest @ 12% p.a. from the date of claim application i.e. 13.6.1994, in their favour.