MANJULATA SHARMA Vs. RAMESHWAR

JUDGEMENT

(1.) - The appellants have preferred this appeal for enhancement of the quantum of compensation.

(2.) Contextual facts depict that on 25th June, 1989, deceased Rajkumar was going from Collectorate Office to Lohakhan, Police Line on his Spark bearing registration No. R.P.Z-4500. No sooner did he reach the Police Line Crossing, one Truck bearing registration No. RRZ 3951 being driven by its driver rashly and negligently, suddenly emerged and sans blowing the horn, hit Rajkumar, as a result of which Rajkumar died. The claimants-appellants filed the claim petition before the Tribunal, which decreed an amount of Rs. 1,27,000.00 in favour of the claimants-appellants and against the respondents.

(3.) Being aggrieved with the unjust amount of compensation, the appellants have filed this appeal for enhancement of quantum of compensation.