GOVERDHAN BARDHAR,J. - (1.) The instant Civil Misc. Appeal has been filed by the claimants/appellants under Section 173 of the Motor Vehicles Act, 1988 for enhancement of compensation awarded by the learned Motor Accidents Claims Tribunal, Udaipur (for short 'the Tribunal') vide impugned judgment and award dated 26.03.2004 passed in Civil Misc. (MACT) case No.620/2000 whereby compensation in the sum of Rs.9,24,000/- has been awarded in favour of the claimants/appellants.
(2.) Briefly stated facts of the case are that on 29.03.2000, deceased Surendra Singh was going from City to Pratap Nagar on his scooter. At that time, near Thokar Chauraha a Jeep bearing registration No.RJ-27-C-6671 coming from Pratap Nagar, Udaipur, being driven by respondent No.1 rashly and negligently, hit the scooter of the deceased Surendra Singh, as a result of which Surendra Singh sustained grievous injuries and succumbed to death.
(3.) Respondent-Insurance Company filed its reply denying the contents of the claim petition and prayed for dismissal of the claim petition.;