Guman Singh, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal has been preferred by the dependents of deceased Kailash Chand Somani for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal (District Judge), Kota vide judgment dated 6.8.1997 whereby a sum of Rs.96,000/- was awarded by way of compensation.
(3.) According to the facts of the case, accident took place on 11.7.92 when the deceased Kailash Chand Somani was coming from Kanwas to Kota in tractor trolley No.RJ-20E-639 and he fell down of the trolley and died on account of injuries sustained as he was run over by trolley.;