DURGA DEVI Vs. JAI RAM

JUDGEMENT

(1.) THE claimants appellants have filed this appeal against the award dated 25. 9. 1999 passed by Motor Accident Claims Tribunal, Kotputli in motor accident claim case no. 260/1995.

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

(3.) THE deceased Lokesh Kumar Sharma aged around 29 years met with an accident on 27. 5. 95 in consequence of which he died. Learned tribunal has passed an award of Rs. 3,40,000/- in favour of the claimants appellants. Aggrieved, the claimants appellants have filed this appeal. Heard learned counsels for the parties.