SAUMITRA DAYAL SINGH,J. - (1.) Certified copy of the award has got partially destroyed due to efflux of time. The appeal is 25 years old. Learned counsel for the parties have supplied an attested typed copy of the award today, which is retained on record.
(2.) This appeal has been filed by the claimants for enhancement of award of compensation made by the Motor Accident Claims Tribunal, Agra dated 23.05.1992 in M.A.C. Case No. 323 of 1990, by which an amount of Rs. 90,000/- together with interest @ 12% has been awarded to the claimant appellant no.1 only, arising from the death of Virendra Kumar on 03.04.1990.
(3.) It is not disputed, the deceased Virendra Kumar was 28 years of age on the date of accident being 3.4.1990 and was working as Senior Trains Clerk, drawing salary of Rs. 2,774/- per month. Learned counsel for the appellants submits that the award of compensation Rs. 90,000/- only to the mother of the deceased, ignoring the other two claimants namely unmarried sister and brother of the deceased is wholly inadequate and meagre.;