- (1.) Being dissatisfied with the amount of compensation, the appellants have preferred this appeal for the enhancement of quantum of compensation.
(2.) An unfortunate accident took place on 31.5.1986 at about 11.30 AM on Nasirabad- Bhilwara road when the deceased child Shamim along-with her mother alighted from the bus at Bus Stand Jhadwasa. It is alleged that when she reached near the road, suddenly a truck bearing Registration No. CHW-7111 emerged at Jhadwasa Bus Stand from Nasirabad side, sans blowing any horn, which was being driven by its driver at a fast speed and crushed the deceased Shamim resulting into her death on the spot as her brain matter flushed from the skull.
(3.) Heard learned counsel for the parties and perused the impugned award.;