D.C.Dalela, J. - (1.) It is alleged that on 31.8.1981, the deceased boarded the bus No. URC 9641 belonging to Uttar Pradesh State Road Transport Corporation, for going to Nathdwara from Vrindaban. Driver of the bus in question drove the vehicle very rashly and negligently, as a result of which the bus collided with the standing truck which was parked on the right side. The deceased sustained injuries and died in S.M.S. Hospital, Jaipur. Wife and children of the deceased filed a claim petition before the learned Motor Accidents Claims Tribunal, Dausa (for short 'the Tribunal'). The learned Tribunal awarded a total sum of Rs. 88,320 as compensation.
(2.) Feeling aggrieved by the quantum'of compensation, the claimants-appellants have preferred this appeal for enhancement of the award passed by the learned Tribunal.
(3.) I have heard the arguments of both the sides.;