- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 18.02.2014, passed by learned Motor Accidents Claims Tribunal, Rohtak (hereinafter called the "Tribunal"), vide which they have been awarded compensation to the tune of Rs. 3,98,500/- on account of the death of Sudesh Kumar in the motor vehicular accident which took place on 13.12.2011.
(2.) The present appeal has been preferred by the appellantsclaimants to assail the findings of learned Tribunal holding the deceased to be contributory negligent to the extent of 50% and for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and gone through the record meticulously.;