Guman Singh, J. - (1.) This appeal has been preferred by the dependents of deceased Murlidhar for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Jaipur city, Jaipur vide judgment dated 20.2.1993 whereby a sum of Rs. 5,16,000/- was awarded to the dependents of deceased by way of compensation treating deceased Murlidhar to be liable for contributory negligence to the extent of ⅓rd of the compensation.
(2.) Briefly stated the facts of the case are that on 20.5.1990 at about 11.15 a.m., deceased Murlidhar was coming on scooter No. RPI-3735 from the side of Bais Godam and was taken a turn towards his right on intersection of Civil Lines. At that time, he was dashed by truck No. RNG-3219 which was coming from the side of Sodala, resulting in death of deceased Murlidhar.
(3.) The challenge in the appeal pertains to finding on contributory negligence by the learned Tribunal.;