J.R. Goyal, J. - (1.) - Instant appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 for enhancement of the compensation awarded by the Motor Accident Claims Tribunal on 28.2.1995 in MACT Case No. 616/1992.
(2.) Brief facts giving rise to the present appeal are that on 01.03.1992 Trilok Chand deceased, was going towards Bais-godam from Imliwala Phatak. One Jeep bearing registration No. RJ-14 T 0254, being rashly and negligently driven, hit Trilok Chand as a result of which he died on the spot.
(3.) In the claim petition filed by the wife and other relative of deceased Trilok Chand, the Motor Accident Claims Tribunal awarded compensation to the tune of Rs. One lac. Aggrieved on the ground of inadequacy, this appeal has been preferred.;