Arun Bhansali, J. - (1.) This appeal under Section 173 of the Motor Vehicles Act, 1988 ('the Act') for enhancement of compensation has been filed by the claimants feeling aggrieved by judgment and award dated 30.09.2002 passed by Motor Accident Claims Tribunal (First), Jodhpur ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 2,38,400/- as compensation to the appellants along with interest @ 9% per annum from the date of application i.e. 10.04.1997.
(2.) The application for compensation was filed by the appellants-claimants seeking compensation for death of one Mangi Lal - their husband/father/son, who was travelling in Bus No.RJ14-P-4040, which met with an accident with Truck No. DL1GA-7498. It is claimed that deceased was aged 25 years and was employed at Courier Company and was getting salary of Rs. 1100/- per month. Based on the said submission, a compensation of Rs. 27,95,500/- was claimed.
(3.) The application was opposed by the non-claimants.;