- (1.) Heard Sri Archit Goyal, learned counsel for the claimant-appellants and Sri Rajeev Ojha, learned counsel for the insurer-respondent.
(2.) The present appeal has been filed by the claimant-appellants seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal/Addl. District Judge, Court No.1, J. P. Nagar, Amroha dated 28.05.2016 in M.A.C.No. 193 of 2013.
(3.) Briefly, the Deepak (who was more than 40 years of age) died in a road accident on 08.05.2013 when the two wheeler/Scooty (bearing registration No. DL 45 CD 1950) being driven by him was hit in head on by a four wheeler Bolero vehicle bearing registration no. UP-38-2480. The Tribunal has awarded total compensation Rs. 4,57,600/-, against the insurer of the Bolero vehicle.;