Narendra Kumar Jain, J. - (1.) Admit. Ms. Lalima Purohit on behalf of Mr. R.S. Bhati appears for the respondents.
(2.) Heard learned counsel for the parties.
(3.) The impugned award dated 7th October, 2005 passed by the Motor Accident Claims Tribunal, Tonk in M.A.C.T. Case No. 251/2005 is under challenge in this appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the legal representatives of deceased Wasid, who died in an accident took place on 21st September, 2001 arising out of use of motor vehicle, whereby the learned Tribunal has awarded total compensation of Rs.67,000/-.;