G.R.MOOLCHANDANI,J. - (1.) By judgment dated 03rd February 2001 passed by the Motor Accident Claims Tribunal, Sojat in MACT Case No.19/1999, the Tribunal has awarded compensation in the sum of Rs.1,82,000/- with interest in favour of the appellants. The appellants, feeling aggrieved with the assessment of compensation, have come up through the appeal at hand under section 173 of the Motor Vehicles Act seeking enhancement.
(2.) Brief facts relating to the accident reveal that on 03rd January 1999 Deepa Ram (deceased) was riding his M80 from village Ranawas to village Gudaramsingh plying his vehicle on correct side. Devi Singh, driver of Bus No.RJ22-P-0165, driving the bus negligently with high speed came from front and dashed Deepa Ram, resultantly he died on the spot. An FIR No.1/1999 was lodged with Police Station, Siriyari and charge-sheet was filed against Devi Singh under sections 279, 304A IPC.
(3.) Claimants filed a motor accident petition before the Tribunal, which passed the impugned award on 03rd February 2001.;