MAHENDAR KUMAR GOYAL,J. - (1.) This appeal and the cross objection are directed against the determination of amount of compensation by the learned District Judge, Dausa, District Dausa, (Motor Accident Claims Tribunal, Dausa) vide its judgment dated 15.09.2020 whereby, the claimants have been held entitled for total compensation of Rs.12,40,000/- on account of death of Ramphal aged 49 years employed as Security Guard with a private firm.
(2.) Assailing the quantum, learned counsel for the appellant contended that learned Tribunal erred in assessing the compensation against the material on record which is required to be reduced appropriately; whereas, the learned counsel appearing for the respondents-claimants sought for enhancement of the compensation.
(3.) Heard the learned counsels for the parties and perused the record.;