J.K. Ranka, J. - (1.) Instant appeal u/s. 173 of the Motor Vehicle Act, 1988 has been filed by the claimants -appellants seeking enhancement of the award dt. 12/03/1997 passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur in MAC case No. 1082/1992) by which a compensation to the tune of Rs. 1,71,000/ - has been awarded to the claimants -appellants.
(2.) Brief facts of the case are that on 07/05/1991, one Hanuman was travelling in a bus bearing No. RNP -1250 and when the bus reached near village Pipura, Hanuman fell down from front gate of the bus and sustained injuries which proved fatal and resultantly he died. It was claimed that driver of the vehicle (bus) was not in a proper state of mind, he was negligent who stopped the vehicle abruptly and therefore, Hanuman fell down. It was claimed that the deceased Hanuman was selling milk and was earning Rs. 100/ - per day as he had several buffaloes and his income was claimed to be Rs. 3000/ - per month.
(3.) The claimants -appellants submitted claim petition before the Tribunal and the Tribunal, after considering facts and circumstances, allowed a total claim of Rs. 1,71,000/ - under all heads which is assailed by the appellants herein.;