ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 31.1.2011 passed by the Motor Accident Claims Tribunal, Udaipur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 1,50,000/- as compensation to the claimants.
(2.) The application for compensation was filed by wife, son, daughter-in-law and grand children of one Suresh Chandra as the claimants inter-alia with the averments that while travelling on scooter, the said Suresh Chandra was struck by Car No. RJ-27-CA-4048, which resulted in grievous injuries to him to which he succumbed. It was claimed that the deceased was an income-tax payer and used to earn Rs. 1,47,000/- p.a. and based on the said averment, compensation was claimed.
(3.) The application was resisted by the Insurance Company. On behalf of the claimants Laxman Singh Panwar, the son appeared in the witness box and documents were produced. No evidence was produced by the Insurance Company.;