NARENDRA KUMAR JAIN,J. - (1.) HEARD learned Counsel for the parties.
(2.) THE claimant -appellants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 for enhancement of the amount of compensation in respect of death of one Prabhat, who died in a motor -accident took place on 2nd December, 1996 and being aggrieved with the impugned Award dated 22nd September, 1998 passed by the Motor Accident Claims Tribunal, Kotputali, District Jaipur in M.A.C. No. 18/97, whereby the learned Tribunal awarded a total compensation of Rs. 2,50,000/ - with interest at the rate of 12% per annum from the date of claim application i.e. 24th January, 1997 till the date of realization, in their favour as under: 1. Rs. 2,04,000/ - For loss of income 2. Rs. 15,000/ - For loss of consortium Rs. 20,000/ - For deprivation of love and affection to the children
(3.) RS . 6,000/ - For deprivation of love and affection and service in old age to the parents;