J.C.VERMA,J. - (1.) THE appellants are the claimants/legal representatives of the deceased Mohan Lal who had filed the claim application before Motor Accidents Claims Tribunal, Jaipur, claiming compensation.
(2.) THE deceased had met with an accident on 4.12.1982 when the Matador No. RNB 2115 had hit him. The deceased was 30 years of age and was employed as a chowkidar in the Central Excise Department. At the time of death he was getting Rs. 550 p.m. as salary which was likely to be raised because of the report of the Pay Commission. They had claimed an amount of Rs. 1,54,000. The relevant issues in regard to accident, manner of accident and compensation were framed. The Claims Tribunal had awarded an amount of Rs. 1,37,000 on account of different heads, i.e., Rs. 1,20,000 because of loss of income, Rs. 5,000 for loss of consortium to the widow and Rs. 2,000 to each of the daughters, along with interest at the rate of 10 per cent per annum, however, insurance company was held liable to the tune of Rs. 50,000 only.
(3.) THE claimants are aggrieved against the order and had prayed: (1) that the compensation is too inadequate and is not in accordance with law and it should be enhanced; (2) that because of third party accident the insurance company was liable to pay whole of the amount.;