Rameshwar Vyas,J. - (1.) The instant appeal under Section 173 of the Motor Vehicles Act, 1988 (in short 'the Act of 1988') for enhancement of compensation has been filed by the appellants - parents of the deceased Kumari Renu, against the award dated 05.03.2002, passed by the learned Judge, Motor Accident Claims Tribunal-I, Jodhpur (in short 'Tribunal') in MAC No.245/1999.
(2.) Brief facts of the case are that on 27.08.1998, when deceased Kumari Renu was traveling in a Jeep, a bus bearing registration No.RJ 15-P-0131, driven by Hari Singh respondent No.1 in a rash and negligent manner, hit the Jeep, on account of which, she died on the spot.
(3.) A claim petition under Section 166 of the Act of 1988 was filed by parents of the deceased before the learned Tribunal and prayed for awarding a sum of Rs.6,06,000/- as compensation.;