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. 10/08/2004 passed by the Motor Accident Claims Tribunal, Jaipur in MAC case No. 12/2004 by which a compensation to the tune of Rs. 2,50,000/ - has been awarded to the claimants -appellants.
(2.) Brief facts of the case are that on 11/05/2000, one Mali Ram, while going on foot at about 11.30 pm in the night and when the reached near village Paldi Meena under Police Station, Kanota, at that time a roadways bus bearing No. RJ -14 -P -6811, which was being driven by its driver in rash and negligent manner in high speed, hit Mali Ram as a result of which he stood seriously injured and expired.
(3.) The claimants -appellants submitted claim petition before the Tribunal and the Tribunal, after considering facts and circumstances as well as analyzing the material on record, allowed a total claim of Rs. 2,50,000/ - which is assailed by the appellants herein.;