- (1.) The present appeal has been preferred against the award dated 13.08.2015, passed by learned Motor Accidents Claims Tribunal Palwal (hereinafter called the 'Tribunal'), vide which claimantsrespondents No.1 & 2 have been awarded the amount of compensation to the tune of Rs.5,95,000/- on account of death of Mukesh in the motor vehicular accident which took place on 20.03.2015.
(2.) I have heard Mr. Radhe Shyam Sharma, Advocate, learned counsel for the appellant and gone through the paper-book carefully.
(3.) Learned counsel for the appellant contended that the claimants have not been able to establish the negligence on the part of respondent No.3 in causing the accident. He also contended that the compensation computed by the learned Tribunal is on the higher side.;