- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 30.10.2002, passed by the learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal'), vide which the appellants-claimants were awarded a compensation of Rs.6,65,000/- along with interest @ 9% per annum from the date of filing the petition till the recovery of the awarded amount.
(2.) The appellants-claimants have filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation to the tune of Rs.25,00,000/- on account of death of Rajinder Parshad Rehan in the motor vehicular accident, which took place on 16.11.1998. It was pleaded that at the time of the accident,he was 51 years of age and his monthly income was Rs.10,500/-.
(3.) The claim petition was contested by the respondents by filing the separate written statements.;