- (1.) The claimants appellants have filed this appeal for the enhancement of quantum of compensation.
(2.) Heard learned counsel for the parties and perused the impugned award dated 17th March, 2011, rendered by the Motor Accident Claims Tribunal, Jaipur City, Jaipur, whereby the learned Tribunal decreed an amount of Rs. 2,90,930/- in favour of the claimants-appellants and against the non claimants-respondents.
(3.) Having heard the learned counsel for the parties and carefully perused the impugned award, it is noticed that since the deceased was considered to be in the age bracket of 60-65 years at the time of accident and there being no cogent evidence with regard to income of the deceased, the learned Tribunal after considering the entire evidence on record, passed an award of Rs. 2,90,930/- in favour of the appellants, which is found to be just and proper in the facts and circumstances of the case. The impugned award is well merited, based on cogent finding, with which I fully concur and I do not find any ground to make any interference therein.;