J.K. Ranka, J. - (1.) Instant civil misc. appeal has been filed by the claimant -appellants under Sec. 173 of the Motor Vehicles Act against the impugned order dated 06/02/2007 passed by the MACT, Jaipur in MACT case No. 23/2006 whereby the claim petition of the appellants has been partly allowed.
(2.) The brief facts are that one Mr. Vikram Singh met with an accident on 03/11/2004 at about 6.15 P.M. when he was standing on Mangalpuri Gate Road, Mehrauli opposite Rajiv Gandhi Farm house and when a Mini Bus bearing No. DL -1 -VA -2291 which was being driven by its driver in high speed, in a rash and negligent manner, hit Vikram Singh, and as a result of which he fell down and blood started oozing from his head and thereafter he died on the spot. An FIR to this effect came to be lodged in the concerned police station. The claim petition was filed before the Tribunal. The Tribunal after considering the entire material available on record held that on account of rash and negligent driving of Dalip Singh, who was driving the said Mini Bus in rash and negligent manner, hit Vikram Singh and as a result of which, he died.
(3.) The Tribunal awarded an amount of Rs. 8,58,000/ - as compensation to the appellants which has been assailed in the instant appeal praying that the amount awarded is on the lower side and deserves to be enhanced.;