Narendra Kumar Jain, J. - (1.) Admit. Shri Saurabh Purohit appears for the respondent No.4.
(2.) Heard learned counsel for the parties.
(3.) The legal representatives of deceased Bhag Singh have preferred this appeal for enhancement of the amount of compensation under Section 173 of the Motor Vehicles Act, 1988 in respect of death of Bhag Singh, who died in an accident took place on 24th June, 1995 arising out of use of motor vehicle, against the impugned order dated 22nd January, 2003, passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur, whereby the Tribunal awarded total compensation of Rs.3,99,000/- as under:- JUDGEMENT_87_LAWS(RAJ)11_2008.htm;