- (1.) Heard.
(2.) This appeal under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') has been preferred on behalf of the dependents of deceased Bhagwan Sahai for enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, (for short 'the Tribunal'), Jaipur District, Jaipur, dated 27th November, 1998, in Claim Case No. 380/94.
(3.) On 15th June, 1994, at about 2.30 p.m. Bhagwan Sahai (since deceased) was going in Tractor Number R.S.M. 9029 loaded with onion gunny bags, which was dashed by Truck No. RJE 1451, resulting death of Bhagwan Sahai.;