Dinesh Maheshwari, J. - (1.) This miscellaneous appeal under Sec. 173 of the Motor Vehicles Act, 1988 ('the Act of 1988') by the claimants appellants is directed against the award dt. 30.09.1999 as made in Claim Case No.140/ 1994 by the Motor Accidents Claims Tribunal, Udaipur ('the Tribunal').
(2.) By the award impugned, the Tribunal has awarded to the claimants appellants an amount of Rs.79,600/- together with interest @ 8% per annum from the date of filing of the claim application for compensation on account of death of the vehicular accident victim Dharma, husband of the appellant No.l and father of the appellants Nos. 2 to 5.
(3.) The claimants-appellants contend that the amount awarded by the Tribunal is much on the lower side and needs to be enhanced.;