GUMAN SINGH,J. - (1.) This appeal has come up for admission.Counsels for both the parties agreed that appeal be disposed of at admission stage.
(2.) This appeal has been preferred by R.S.R.T.C. against the award of the Motor Accident Claims Tribunal, Kishangarh. Ajmer passed on dated 1.2.2002 whereby the claim petition of the dependents of the deceased was awarded for Rs. 7.59.000/- by way of compensation.
(3.) Learned Counsel submits that the amount awarded by the learned Tribunal is on higher side and the amount of compensation deserves to be reduced.;