VIRENDRA KUMAR MATHUR, J. - (1.) This misc. appeal under Section 173 of the Motor Vehicles Act has been filed against the judgment and award dated 04.07.2003 passed by the learned Judge, Motor Accident Claims Tribunal, Sojat, District Pali in Motor Accident Claim Case No.11/2002 whereby the claim petition was partly allowed.
(2.) Briefly stated the facts of the case are that a claim petition was filed by the appellants-claimants before the learned Motor Accident Claims Tribunal, Sojat claiming compensation under various heads for a sum of Rs.28,58,856/- on account of death of Sohanlal, husband of appellant-claimant No.1, father of appellants-claimants Nos.2 to 4 and son of appellants-claimants Nos.5 and 6 in an accident, which took place on 09.12.2001.
(3.) It was averred in the claim petition that at the relevant time, the deceased was a young and healthy person of 40 years of age and was engaged in dairy and agriculture work and thereby used to earn Rs.8,000/- per month in all. It was further pleaded that the appellants-claimants were wholly dependent on the income of the deceased and as such the compensation was claimed as pleaded in the claim petition under various heads.;