Narendra Kumar Jain, J. - (1.) Heard learned counsel for the parties.
(2.) Admit. With the consent of the learned counsel for both the parties, the appeal was heard finally and is being disposed of.
(3.) The claimant-appellants have preferred this appeal for enhancement of amount of compensation in respect of death of their daughter Kumari Sapna aged about 8 years who died in motor accident took place on 17.9.2007 and being aggrieved with the impugned award dated 26.5.2008 passed by the Motor Accident Claims Tribunal, Dholpur, whereby the learned learned Tribunal has awarded a total amount of compensation of Rs.1,55,000/- with interest @ 7 1/2% p.a. from the date of filing of claim application till the date of payment in their favour.;