Mohammad Rafiq, J. - (1.) For stated reasons, delay in filing the appeal is condoned. Application under Section 5 of the Limitation Act stands allowed.
(2.) Appellants have preferred this appeal aggrieved by award dated 05.03.2009 of learned Motor Accident Claims Tribunal, Kota, in MAC Case No. 236/2006, whereby learned Tribunal though awarded a sum of Rs. 2,25,000/- to claimants as compensation for death of Rakesh, who at the time of accident was 13 years of age, in an accident took place on 25.02.2006, but deducted therefrom 25% amount holding the deceased contributory negligent for the accident to that extent and ordered payment of compensation of Rs. 1,68,750/- to claimants.
(3.) Learned counsel for appellants has challenged finding of learned Tribunal whereby it has held the deceased contributory negligent for the accident to the extent of 25%. Challenge is also made to quantum of compensation awarded by learned Tribunal and it is prayed that compensation may suitably be enhanced.;