ARUN BHANSALI,J. - (1.) This appeal for enhancement has been filed by the claimants aggrieved against judgment and award dated 20.3.1997, passed by the Motor Accident Claims Tribunal, Jodhpur ('the Tribunal'), whereby qua death of one Madanlal, the Tribunal has awarded a sum of L 2,36,000/- along with interest @ 12% per annum from the date of application i.e. 14.7.1993.
(2.) The application for compensation was filed by wife, two children and parents of deceased Madanlal, who died in accident while driving the motorcycle, which collided with City-Bus No. RJ-19-P-0809. It was claimed that the deceased was working in mines and was earning L 60/- per day and was aged 23 years and based on the said submissions, a compensation to the tune of L 11,25,700/- was sought.
(3.) On behalf of the claimants, evidence was led, wherein three witnesses were examined. On behalf of the Insurance Company, two witnesses were examined.;