- (1.) The appellant has filed present appeal against the judgment and award dated 15 th May 2000 passed by the Judge, Motor Accident Claims Tribunal-I, Jodhpur in MACT Case No.415/1995 (248/1992), for enhancement of the award amount.
(2.) As per facts of the case, on 18 th March 1992 deceased Gorakh Dan, along with Kan Dan and Seni Dan were coming to Pokaran from Jodhpur by sitting on Truck No.RJ19-G- 1314, driven by Bheru Singh. On Jodhpur-Dechu road, after Balesar when their Truck reached near Dheerji-ki-dhani, one Truck No.RSN 2595 going ahead of them, which was being driven rashly & negligently, abruptly turned to the right; as a result of this, there occurred collision of both the trucks. In this collision, the truck in which Gorakh Dan was sitting, toppled towards left. In this accident Gorakh Dan sustained serious injuries on his head and body and he died at the spot.
(3.) In the claim petition, the appellant-claimants, contended that they were wholly dependent on the deceased and at the relevant time, the deceased was 27 years of age, he was working in Durby Textiles Ltd and his monthly salary was Rs.1364.40 per month. It was also contended that salary of the deceased would have reasonably enhanced in ensuing years up to Rs.2000/- per month. With these contentions, compensation to the tune of Rs.9,62,000/- was claimed.;