BHAGWATI, J. - (1.) Appellants have impugned the award dated 9th February, 1999 passed by the Motor Accident Claims Tribunal Baran, whereby the learned Tribunal decreed an amount of Rs.6,86,521/- as compensation in favour of the claimants-appellants and against the non-claimants-respondents. Appellants have prayed to enhance the quantum of compensation from Rs.6,86,521/- to Rs.61,36,216/- as claimed in the claim petition and modify the award under challenge accordingly.
(2.) The nub of the appellants' story is that on 14th December, 1996, deceased Satyanarayan, who was on a trip from Atru to Bombay-Goa along with his family members and relatives, was going from Bombay to Goa by Bus No.GA-1/T-0138. On 17th December, 1996 when they reached near old post office, Colgaon near Sawantbadi on Goa-Bombay road at about 3.15 AM, their bus collided with other bus No.GA-2/T-4197, which was coming from behind. This accident occurred on account of the rash and negligent driving of the driver of both the buses. The accident resulted into the death of Satyanarayan.
(3.) Heard the learned counsel for the appellants as also the learned counsel for the respondents and carefully perused the relevant material on record.;