- (1.) Heard learned counsel for the appellant.
(2.) This appeal is directed against the judgment and award dated 17.6.2013 passed by Motor Accident Claims Tribunal and Additional District Judge No.1, Jaipur Metropolitan, Jaipur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 6,31,000/- and Rs. 5,66,000/- for death of Gopal Lal and Bhanwar Lal Kumawat respectively.
(3.) The facts, in brief, are that the claimants filed applications for compensation on account of death of Gopal Lal and Bhanwar Lal Kumawat in road accident, which took place on 19.12.2006 at about 8:00 a.m. when the motor-cycle on which they were riding, collided with the bus belonging to the appellant-Corporation and driven by Anoop Singh Jat. Both Gopal Lal and Bhanwar Lal Kumawat were riding on the motor-cycle with another person Mali Ram Yadav. It was claimed that while Gopal Lal aged 26 years and was involved in the work of building construction and was earning Rs. 10,000/- per month, Bhanwar Lal was aged about 38 years and was also involved in construction work and was earning Rs. 10,000/- per month.;