VINIT KUMAR MATHUR,J. - (1.) The present appeal has been preferred against the judgment and award dated 29/07/2000 passed by Motor Accident Claims Tribunal, Balotra (District & Sessions Judge, Balotra, District Barmer) in Civil Misc. (Claim) Case No. 5/1998. Vide judgment dated 29/07/2000, the claim petition of the claimants was decided and an amount of Rs. 2,10,000/- was awarded to the claimants on account of the death of Smt. Nenu Devi.
(2.) Learned Tribunal after framing the issues, evaluating the evidence brought on record and hearing learned counsel for the parties, decided the claim petition of the claimants as stated hereinabove.
(3.) Heard.;