SANDEEP MEHTA,J. - (1.) The instant enhancement appeal has been filed on .behalf of the claimant-appellants challenging the judgment cum award dated 11.1.2001 passed by the Motor Accident Claims Tribunal, Bhilwara in M.A.C. Case No. 293/1997, whereby, the claim application was partly allowed and the claimant-appellants were awarded compensation to the tune of 3,00,200 upon he death of Shri Kishan Lal.
(2.) Briefly stated the facts necessary for the disposal of this appeal are that on 11.6.1997, the deceased Kishan Lal aged 27 years was driving a truck bearing Registration No. RJ-06-G-149 and was proceeding towards Ajmer after loading stone slabs therein. A truck bearing Registration No. HR-46-4934 came from the opposite direction. The driver of the said truck namely Jagmal Singh allegedly drove the truck in a rash and negligent fashion at an excessive high speed and collided with the truck driven by Kishan Lal near the railway crossing. Kishan Lal died on the spot in the accident.
(3.) A claim petition under Section 166 of the Motor Vehicles Act was filed by the claimant-appellants being the legal heirs of the deceased Kishan Lal in the [court of the learned Motor Accident Claims Tribunal, Bhilwara claiming compensation to the tune of 15,00,000. The learned Tribunal accepted the claim petition in part and awarded compensation to the tune of 3,00,200 along with interest at the rate of 9% per annum thereupon to the claimants. Hence, this appeal has been preferred by the claimant-appellants seeking enhancement in the compensation awarded to them by the learned Tribunal.;