- (1.) This appeal is directed against award dated 23.11.1998 passed by Motor Accident Claims Tribunal, Shahjahanpur whereby the claimants/appellants were awarded a sum of Rs. 2,00,000/- as compensation.
(2.) the appellants have filed this appeal to enhance the amount of compensation. The claim petition was filed with the allegation that Rakesh Kumar was a scooter mechanic. On 17.8.1997 while going on scooter No. URW 8247 one Tanker No. U.P 30/8711 dashed against him, with the result he sustained injuries and succumbed to injuries. It was alleged that he was earning Rs. 3,000/- per month. He left behind his widow, a son aged about two and a half years and a daughter aged about six months.
(3.) The claim petition was protested by the respondents. It was found that the accident was caused due to rash and negligent driving of the vehicle and the Tribunal held that the claimant-appellants were entitled to compensation of Rs. 2,00,000/-.;