GOVERDHAN BARDHAR,J. - (1.) The instant civil misc. appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the claimants/appellants for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Rajsamand (for short 'the Tribunal') vide impugned judgment and award dated 15.10.2001 passed in Claim Case No. 176/2001, whereby compensation in the sum of Rs. 3,06,000/- has been awarded in favour of the claimants/appellants.
(2.) Succinctly stated, the facts of the case are that on 08.03.2001 when deceased Kalyan Singh was going from Kelwa Bus Stand to Chopati on his motor cycle, a Jeep bearing No. RJ- 14-T-1744 being driven by respondent No.1 in a rash and negligent manner, hit the motor cycle, as a result of which, the Kalyan Singh sustained several grievous injury and subsequently during treatment died in Hospital. In the claim petition, it was stated that on account of rash and negligent driving on the part of the driver of the offending vehicle accident took place.
(3.) No reply was filed on behalf of the respondent No.1.;