J.R.GOYAL, J. - (1.) This appeal under section 173 of the Motor Vehicles Act, 1988, has been filed by the appellants for enhancement of the compensation awarded by the Motor Accidents Claims Tribunal, Karauli in Claim Petition No. 26 of 1994.
(2.) The claimants-appellants, who are father and mother of deceased Bachhu Singh, filed claim petition with the averments that on 19.2.1994 at about 1 p.m., on account of rash and negligent driving, the bus bearing No. MP 06-A 1428 hit their son Bachhu Singh, aged 10 years, as a result of which he received several injuries and died in the hospital. Bachhu Singh was a student of II Standard.
(3.) Learned Tribunal passed an award of Rs. 76,800 in favour of the appellants. Aggrieved by the award on the ground of inadequacy, this appeal has been preferred.;