S.K. Keshote, J. - (1.) -Heard the learned counsel for the parties and perused the entire record of the miscellaneous appeal.
(2.) This appeal, under section 173 of the Motor Vehicles Act, 1988, is directed by claimants-appellants against the award, dated 1.6.2001, of the learned Motor Accidents Claims Tribunal, Hindaun City, in Claim Case No. 38 of 1999. Under the impugned award learned Tribunal awarded a sum of Rs. 74,000 as compensation in favour of claimants-appellants for the death of Arun Kumar in motor accident which took place on 4.2.1999.
(3.) Arun Kumar was the student of class I, he was aged 7 years. In the case of death of a child of the age of 8 years, this court in S.B. Civil Miscellaneous Appeal No. 36 of 2000 awarded a sum of Rs. 1,50,000 as compensation in favour of the claimants-appellants.;