ARUN BHANSALI,J. - (1.) This appeal for enhancement of compensation is directed against the judgment and award dated 05.02.2003 passed by the Motor Accident Claims Tribunal, Srikaranpur, District - Shriganganagar ('the Tribunal'), whereby the Tribunal has awarded compensation to the tune of Rs. 1,99,000/- to the claimants along with interest @ 9% per annum from the date of filing of application i.e. 24.11.1995.
(2.) The application for compensation was filed by the wife andminor sons of Jaswinder Singh, inter alia, with the averments that on 14.09.1995, Jaswinder Singh, who was Conductor with the Rajasthan State Road Transport Corporation ('the RSRTC') at its Sriganganagar Depot, was going on his duty, when at 5.30 am, a Bus belonging to the respondent-Punjab Roadways, which was being rashly and negligently driven by its driver, struck the said Jaswinder Singh, resulting in, grievous injuries to him, to which, he succumbed. It was claimed that the deceased was aged 35 years, his monthly salary was Rs. 1,700/- and based on the said averments, compensation to the tune of Rs. 53,00,000/- was claimed.
(3.) The application was contested by the Punjab Roadways by filing reply, the driver did not file any reply.;