- (1.) This appeal has been filed by the claimants under Section 110-D of the Motor Vehicle Act 1939 against award dated 19.4.1984 passed by Motor Accident Claims Tribunal, Deoria challenging the quantum of compensation.
(2.) Brief facts of the case are that the claimants/ appellants filed MACP No. 3 of 11981 before the Motor Accident Claims tribunal, Deo- ria claiming Rs. 1,75,000/- as compensation for the death of one Raj Kishore the husband of the appellant no. 1 and the father of the respondent nos. 2 to 4 in an accident caused due to rash and negligent driving of the offending Bus by its driver alleging that at the time of his death the deceased was aged about 40 years and was in government service earning Rs. 500/- per month.
(3.) The appellants claim was contested by the respondents who filed their respective written statements denying the factum of accident and their liability to pay any compensation to the claimants/appellants. By the impugned judgement the claims tribunal awarded 20,000/- as compensation.;