Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal is against the award dated 15.2.1996 passed by the Motor Accident Claims Tribunal-I, Jodhpur in MACT Case no. 280/95. The tribunal awarded total compensation of Rs. 51,000/- to the claimants, father and mother of the deceased Vipual, who died in the accident caused by the driver Narain Ram by driving Matador No. RNQ-6483 on 9th August, 1991. The facts of the case are not in dispute and only question involved in this appeal is about the justification for the quantum awarded to the claimants.
(3.) According to learned counsel for the appellants the claimants proved by producing trustworthy documentary evidence that the deceased Vipul was student of Class-V11, he used to secure 75% marks in his previous classes. The claimants produced the mark-sheets starting from Class-I to Class VI. The claimants also produced certificate of the Principal of the School wherein the Principal of the School certified that Vipul was student of Class VII and he was a brilliant student. At the time of death, Vipul was of the age of 12 years only. The family background of the deceased Vipul was also came on record and it is found that his father was running a shop whereas his mother was librarian in the Government Advocate's Office. One of the uncle of the deceased was Engineer whereas other was doctor.;