Narendra Kumar Jain, J. - (1.) Heard learned Counsel for the parties.
(2.) These two appeals, under Section 173 of the Motor Vehicles Act, 1988 are directed against the judgment/award dated 6.8.1993 passed by the Motor Accident Claims Tribunal, Sambhar Lake, Jaipur in Motor Accident Claim Case Nos. 527 1992 and 221/1993, whereby, the learned Tribunal awarded total compensation of Rs. 2,56,000 in Motor Accident Claim case No. 52/1992 for the death of Jai Singh, who died in motor vehicle accident, which took place on 12.11.1987 and Rs. 30,000 for loss of damage to the property in Motor Accident Claim Case No. 221/1993. Being aggrieved with the same, the appellants have filed this appeal for enhancement of the amount of compensation.
(3.) Learned Counsel for the claimant appellants contended that in MAC Case No. 221/92 filed by Rana Ahmad, the Tribunal committed an illegality in deducting Rs. 15,000 for sale of scrape of the vehicle, without any evidence on record. He contended that he claimed total compensation for damage to the property as Rs. 45,000/- therefore, the amount of compensation may be enhanced from Rs. 30,000 to Rs. 45,000.;