Arun Bhansali, J. - (1.) This appeal for enhancement of compensation has been filed by the appellants aggrieved against the award dated 21.4.2000 passed by the Motor Accident Claims Tribunal, Rajsamand ('the Tribunal'), whereby for death of one Ratan Lal, the Tribunal has awarded a sum of Rs. 1,92,000/- to the appellants.
(2.) The application for compensation was filed by the appellants, inter-alia, with the averments that on 30.9.1992 Ratan Lal, who was travelling in Jeep No. GPW-1618 turned turtle and Ratan Lal, who was travelling in the jeep died.
(3.) The claimants, who are father, wife and minor daughter of the deceased claimed that the deceased was engaged in the work of vulcanization of tyre-tube and used to earn Rs. 2,000/- per month and was aged about 21 years and based on the said aspect, claimed compensation of Rs. 5 lacs.;