- (1.) Dissatisfied with the amount of Rs.4,39,000/-, decreed by the Motor Accident Claims Tribunal, Jaipur City, Jaipur (here-in-after to be referred as the 'Tribunal'), in favour of the appellants-claimants in claim petition no. 1907/2000, the appellants have beseeched by way of the instant appeal to enhance the quantum of compensation only on one ground that despite there being ten dependent family members, the learned Tribunal reduced only 1/3 amount from the deceased's income towards his personal and living expenses.
(2.) Heard the learned counsel for the parties and carefully perused the relevant material on record including the impugned award.
(3.) Background facts of the case, succinctly stated are that on 14th June, 2000 at about 9:00 pm, the deceased Puran Banjara and Duli Chand Banjara were going on scooter bearing Registration No. RJ-14-27M-7416. No sooner did they reach near the RIICO factory, one Truck bearing Registration No. RJ-14-G-6419 being driven by its driver rashly and negligently, suddenly emerged and hit the scooter on the wrong side, as a result of which, both Puran Banjara and Duli Chand Banjara fell on the ground and sustained grievous injuries and during the treatment, they finally succumbed to injuries. The claimants filed the claim petition before the Tribunal and the Tribunal, after completion of the trial of the claim petition decreed an amount of Rs. 4,39,000/- in favour of the claimants-appellants and against the respondents, to be paid jointly and severally.;