Narendra Kumar Jain, J. - (1.) Heard learned counsel for the appellants.
(2.) The claimant-appellants have preferred this appeal for enhancement of the amount of compensation in respect of death of Yad Ram, aged about 12 years, who died in a motoraccident took place on 27th March, 2005, being 5 aggrieved with the impugned Award dated 15th May, 2007, passed by the Additional District & Sessions Judge (Fast Track) No.3 and Motor Accident Claims Tribunal, Tonk, whereby the learned Tribunal awarded total compensation of Rs.2,25,000/- in their favour.
(3.) The learned counsel for the appellants contended that although the 1o amount of compensation awarded in the present case appears to be just and reasonable but the learned Tribunal did not take into consideration that deceased Yad Ram was the only son of their parents, therefore, looking to this special circumstance of the case, some more amount of compensation should have been awarded.;