MANOJ KUMAR Vs. NANAG RAM

JUDGEMENT

(1.) Civil Misc. Appeal No. 748/1996 has been filed by dependents of Nanak Chand and Smt. Vimla Solanki for enhancement of compensation awarded by the Motor Accident Claims Tribunal, Jaipur District, Jaipur, in M.A.C.T. Case No. 1786/1992, vide Award dated 2.1.1996, whereby a sum of Rs. Seven lacs was awarded in Civil Misc. Appeal No. 694/1996 , while a sum of Rs. One lac sixty eight thousand was awarded in C.M.A. No. 740/96 , by way of compensation on account of the death of Nanak Chand and Smt.Vimla Solanki,respondents, who are parents of the appellants-claimants and the third appeal No. 748/96 has been filed by the dependents of Harish Kumar for enhancement of compensation arising out of the same accident and has been decided by the aforesaid award wherein a sum of Rs. 1,68,000/- was awarded by way of compensation.

(2.) The only challenge in the appeal pertains to quantum of compensation.

(3.) Learned counsel submits that the learned Tribunal has failed to award adequate compensation for the death of deceased in respective civil miscellaneous appeals and the same deserves to be enhanced in view of the II Schedule to the Motor Vehicles Act( for short 'the Act'), by adopting appropriate multiplier.