VIRENDRA KUMAR MATHUR,J. - (1.) This miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 is filed against the judgment and award dated 2.3.2001 passed by Motor Accident Claims Tribunal-I, Jodhpur in Motor Accident Case No. 227/1999, whereby the claim petition is partly allowed.
(2.) Briefly stated, facts of the case are that the claim petition was filed by the appellant-claimants before the tribunal claiming compensation under various heads for a sum of Rs. 26,62,000/- on account of death of Kumari Pinki @ Kamini in an accident which took place on 17.10.1998. It was averred that at the relevant time deceased was 17 years of age and was undertaking training of stenography in Industrial Training Institute and as such she was to get job of stenography and thereby she would have earned Rs. 4000/- per month. It was also averred that the deceased used to assist her parents in tailoring job and thereby she also used to earn Rs. 1000/- per month. It was also contended that future prospects of deceased was bright. It was further averred that had the deceased not died in the ill-fated accident, she would have earned handsome amount and she would have contributed her major earning to the claimants. There were every chances of advancement in life and career of the deceased and as such she had good future prospects. As such, compensation under various heads was claimed.
(3.) Ex-parte orders was passed for the respondents No. 1 and 2. Respondent No. 3 filed its written statement. On the pleadings of the parties learned tribunal after framing all the issues received evidence of the parties and passed the impugned award.;