KIRAN Vs. GOPA RAM

JUDGEMENT

(1.) The instant appeal has been filed by the appellants-claimants for enhancement of compensation, as awarded by the Additional District and Sessions Judge (Fast Track) No. 4 (MACT Cases), Jodhpur in M.A.C. Case No. 250/2009.

(2.) The appellants have prayed that the amount of compensation awarded on account of death of deceased Madan Lal to the tune of Rs. 3,87,500/- is not adequate and the same is required to be enhanced.

(3.) The brief facts of the case are that the deceased Madan Lal was husband of the appellant-claimant No. 1 Smt. Kiran and son of the appellant-claimant No. 2 Smt. Shanti Devi. The mother of the deceased Smt.Shanti Devi expired during pendency of the present appeal before this court and her legal representatives have been brought on record i.e. the appellants-claimants No. 2/1 Vimla Sharma wife of Gordhan and No. 2/2 Kusum Lata wife of Rajesh.