TOLA RAM Vs. PYARA SINGH

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants-claimants, being aggrieved by the judgment-cum-award dated 26.05.2003 passed by the learned Motor Accidents Claims Tribunal, Ratangarh (hereinafter referred to as 'The Tribunal') in Civil Misc. Case No. 43/2000 whereby, the claim petition filed by the appellants under Section 166 of the Motor Vehicles Act seeking compensation on the ground of death of Om Prakash, the sole bread earner of their family in a road accident was partly allowed.

(2.) The claimants filed the claim application claiming damages to the tune of Rs. 16,41,000/-. The Tribunal partly accepted the claim application and awarded compensation to the tune of Rs. 3,60,000/- to the claimants by the impugned award. Being dissatisfied by the quantum of the amount awarded by the Tribunal, the claimants have approached this Court through this Misc. Appeal seeking enhancement.

(3.) I have given my thoughtful consideration to the submissions advanced at Bar and have gone through the material available on record.