DARSHAN SINGH,J. - (1.) The present appeal has been preferred against the award dated 09.01.2001, passed by the learned Motor Accidents Claims Tribunal, Gurdaspur (hereinafter called the "Tribunal") in the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 (for short the "Act"), whereby the appellants-claimants have been awarded compensation to the tune of L 5,04,000/- on account of death of Jugal Kishore caused in the motor vehicular accident which took place on 29.08.1997.
(2.) The present appeal has been preferred by the appellants-claimants for the enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and gone through the paper-book meticulously.;