- (1.) The case has come up for admission. Both the parties agree to dispose of the case at admission stage.
(2.) Heard learned Counsel for the parties and perused the entire record of the miscellaneous appeal.
(3.) This civil misc. appeal under Section 173 of the Motor Vehicles Act, 1988, has been filed by Rajasthan State Road and Transport Corporation against the award dated 15th January, 2003, of the learned Motor Accident Claims Tribunal (Special Court, Dacoity affected area), (Bharatpur) in claim petition No. 227/2008 whereby a sum of Rs. 7,99,200 was awarded as compensation to the claimant-respondents the appellant R.S.R.T.C. has come on appeal on the point of quantum of compensation.;