Dalip Singh, J. - (1.) this appeal has been filed against the award dated 29.8.1992 passed by the Motor Accidents Claims Tribunal, Bayana (hereinafter referred to as 'the Tribunal') in Claim Petition No. 179 of 1988 filed by the appellants for compensation on account of death of one Puni Ram, aged 40 years who was the husband of appellant No. 1 and the father of the appellant Nos. 3 to 6.
(2.) Learned counsel for the appellants submitted that learned Tribunal granted a very meagre amount of Rs. 59,000 on account of death of the sole bread earner of the family who had left behind his mother, widow and four children.
(3.) The submission of learned counsel for the appellants is that the deceased was a mason and earning Rs. 60 per day and the learned Tribunal has erred in holding that the deceased was earning Rs. 300 per month only.;