- (1.) This appeal has been filed by the claimant-appellants aggrieved by the award of the Motor Accident Claims Tribunal, Ajmer dated 27/3/2000 on the quantum of compensation awarded by the Tribunal for a sum of Rs.2,64,300/- with the prayer for enhancement of compensation. Appellant No.1-Smt.Anita Gupta is the widow and appellant No.2-Udit Gupta is the son of deceased Anil Kumar Gupta.
(2.) Brief facts giving rise to the filing of this appeal are that on the fateful day i.e. on 1/7/1995, deceased Anil Kumar Gupta was riding a Scooter Chetak bearing No.MH12N-729 and was going nearby Ankhdi Road near Digghi Parade Ground then, suddenly the said vehicle collided with a Military Metador of NGE (C) Khadki, MES Pune bearing No.85B- 39682 at about 1.00 pm, which was coming from Ankdi Road to Digghi Road at Pune. Anil Kumar Gupta sustained severe injuries, which succumbed to his death. The vehicle was military metador, which was being driven by its driver Shri Gopal Gyandev, respondent No.1. Deceased Anil Kumar Gupta was aged 34 years and was working as Accounts Officer in Bharat Door Sanchar Nigam Ltd. at Pune and his basic salary was Rs.7016/- per month. Claimants demanded Rs.50,86,992/- as compensation under the various heads. Learned Tribunal however awarded compensation of Rs.2,64,300/- with interest @12% p.a. from the date of filing of the claim petition on 29/9/1995.
(3.) I have heard Shri Ram Singh Rathore, learned counsel for the appellants. None has however appeared for the respondent-Union of India despite service of notice.;