VIJAY SINGH Vs. BHANWAR SINGH

JUDGEMENT

(1.) The claimants have filed the present appeal seeking enhancement of the compensation awarded by the learned Tribunal, being Motor Accident Claims Tribunal, Rajsamand, vide judgment dt. 30.1.1997, awarding a total amount of Rs. 66,290/- by way of compensation, on account of death of one Lal Singh, father of the appellants.

(2.) The necessary facts are, that according to claim petition, on 5.3.1993 the deceased had gone to village Gunjol for some condolence, and at that time, between Kankroli and Nathdwara, near Nirmal Marble factory, the delinquent bus was being driven rashly and negligently, and hit the deceased on the National Highway, as a result of which he died on the spot. First Information Report No. 55/93 in this regard was registered.

(3.) According to the claimants the deceased was 55 years of age, and was earning Rs. 2500/- per month from agricultural and dairy farming, out of which he was spending Rs. 300/- on himself, and balance amount was being paid to the family members, and he could have lived upto age of 80 years, and thus compensation has been claimed for another 25 years. Likewise, compensation has been claimed on other counts also.