Sudhir Agarwal, Kaushal Jayendra Thaker, J. - (1.) By way of this appeal, claimants have challenged award and decree passed by Tribunal in Motor Accident Claim Case No. 33 of 1988. Claimants are aggrieved by amount of compensation awarded by Tribunal for death of sole bread earner. Insurance company has not challenged award.
(2.) Parties are referred as claimants/appellants and Insurance Company/respondents respectively.
(3.) The undisputed facts are that incident took place on 15.2.1988 wherein deceased died. Deceased Raj Kumar Singh was aged about 20 years of age is also not in dispute. Deceased has left behind him 8 heirs i.e. widow, two minor daughters, widowed mother, brothers and sisters, who have claimed as claimants. Tribunal has awarded a sum of Rs. 1,38,240/- with interest at the rate of 12% per annum. The incident occurred on 15.2.1988. Claimants claimed compensation of Rs. 20,79,000/-. Tribunal has awarded a sum of Rs. 1,38,240/-.;