SANDEEP MEHTA,J. - (1.) The instant enhancement appeal has been preferred by the appellants claimants against the judgment and award dated 14.6.2000 passed by the learned judge, Motor Accident Claims Tribunal-1, Jodhpur in M.A.C. No. 324/1996 whereby the claim application filed by the claimants was partly allowed as against the claim of Rs. 24,10,000 they were granted 1,50,000 as compensation upon the death of their son Vikas Sharma in a road accident which occurred on 22.6.1996.
(2.) The findings recorded by the learned Tribunal regarding the manner in which the accident occurred, the entitlement of the appellant claimants to receive compensation and the liability of the respondents to shoulder the responsibility of the award are not in dispute. The findings recorded by the Tribunal on these issues have become final and need not be adverted to and deliberated upon. The appellants' son Vikas Sharma aged 19 years used to work as salesman and was earning Rs. 2000-2500 per month as per the claim. He was going with his friend on his scooter on 22.6.1996 at 12 O'clock. At the Rai Ka Bagh Railway Fly Over, a Bus No. RNP-1382 owned by the respondent No. 1 driven by the respondent No. 2 in a rash and negligent fashion dashed against the scooter from behind. The claimant's son Vikas expired at the spot.
(3.) The claimants being the parents of the deceased filed a claim application under Section 166 of the Motor Vehicles Act claiming total compensation of Rs. 24,10,000. The Tribunal partly allowed the claim application holding the Corporation's driver rash and negligent and responsible for the accident awarded compensation to the tune of Rs. 1,50,000 to the claimants appellants. Hence this appeal.;