- (1.) The present appeal for enhancement of compensation has been preferred by the appellants-claimants against the judgment and award dated 19.09.2000 passed by the Judge, Motor Accident Claims Tribunal, Udaipur in MAC Case No. 118/1997 whereby an amount of Rs. 4,61,000 along with interest @ 12% per annum was awarded to the appellants-claimants on account of death of Surajmal Meena in the accident, which occurred on 31.07.1997.
(2.) A claim petition was filed by the appellants-claimants before the Tribunal stating that on 31.07.1997, Surajmal Meena was coming from Gojiya to his house on the motor-cycle. When he reached at National Highway No. 8 in Village Tidi, the driver of truck bearing Registration No. RJ-12-G-0338 driving it rashly and negligently hit the motor-cycle driven by Surajmal Meena, due to which he received grievous injuries resulting into his death on the spot and his motor-cycle was also completely damaged. In these circumstances, the appellants-claimants claimed the compensation under various heads on account of death of Surajmal Meena in the said accident.
(3.) The Tribunal after framing the issues, evaluating the evidence and hearing the arguments of the parties, partly allowed the claim petition vide Judgment and Award dated 19.09.2000 vide which an amount of Rs. 4,61,000/- was awarded as compensation under various heads in favour of the appellants-claimants.;