Bala Krishna Narayana, J. - (1.) Heard Sri Mohan Srivastava, learned counsel for the appellants and Sri Rahul Sahai, learned counsel for the respondent no. 2.
(2.) None has appeared on behalf of respondent no.1 and 3 despite service.
(3.) This appeal has been preferred by the claimants/appellants for enhancement of compensation awarded to them by the M.A.C.T./Additional District Judge, Mirzapur by judgement and award dated 12.12.2012 for the death of Rajesh Kumar Verma, husband of claimant/appellant no.1 and father of claimant/appellant nos. 2 and 3, who was aged about 45 years at the time of the accident which had taken place on 14.12.2010 while he was going on his scooty from his residence in Allapur to Bairahna and when he reached the Balson trisection, a truck bearing registration no. U.P. 70/A.T.- 5526 which was being rashly and negligently driven by its driver, collided with the scooty causing serious injuries to the deceased who died on the spot as a result of the injuries so sustained by him.;