Mahendra Dayal, J. - (1.) First Appeal From Order No.362 of 1999 has been filed by the appellants The United India Insurance Company Ltd., challenging the award dated 31.05.1999 passed by the Motor Accident Claims Tribunal/Additional District Judge, Lucknow in Claim Petition No.113/1996, whereby the learned Tribunal has awarded Rs.1,78,500/- as compensation along with 9% interest per annum to the respondents No.1 to 5 and has fastened the liability to pay compensation upon the appellants.
(2.) First Appeal From Order No.158 of 2000 has been filed on behalf of the claimants-appellants for enhancement of the award on the ground that the award is inadequate looking to the age and income of the deceased.
(3.) I have heard learned counsel for the parties and have perused the record.;