VIMLESH Vs. VIJAYA BEN

JUDGEMENT

(1.) THE claimants appellants have filed this appeal against the award dated 31. 7. 1998 passed by Motor Accident Claims Tribunal, Jaipur in motor accident claim case no. 255/95.

(2.) IT is not necessary to narrate the entire facts as the only question before me is that whether the compensation awarded in favour of the claimants appellants is just and reasonable.

(3.) THE deceased Ashwani Kumar died as a result of an accident on 6. 11. 94. Learned Tribunal passed an award of Rs. 3,09,600/-in favour of the claimants appellants. Aggrieved, the claimants appellants have filed this appeal.