- (1.) Heard learned counsel for the parties.
(2.) At the request of parties, arguments were heard and appeal is being disposed off finally.
(3.) The claimants/parents of deceased Mahesh Kumar have preferred this appeal for enhancement of the amount of compensation awarded by Motor Accident Claims Tribunal, Tonk in MACT Case No.309/2002 vide judgment/award dated 31st May, 2004. Learned Tribunal has awarded following amount of compensation : JUDGEMENT_247_LAWS(RAJ)2_2012.html;