Mahesh Bhagwati, J. - (1.) - Challenge in this appeal is to the judgment and award dated 28.7.2000 rendered by the Motor Accident Claim Tribunal, Dholpur, whereby an amount of Rs. 1,15,000/- has been decreed in favour of the appellants and against the respondents. Being dissatisfied with the amount of compensation, the appellants have filed this appeal for the enhancement of the quantum of compensation.
(2.) Heard learned Counsel for the parties and perused the relevant material on record including the impugned award.
(3.) Learned Counsel for the appellants have filed this appeal on the following two grounds : (i) That the claimants-appellants Nos. 2 to 5 were minor at the time of their mother's death but no leave of the Court was sought by claimant Betal Singh or their Counsel before entering into a compromise before the Lok Adalat as contemplated by Order 32 Rule 7 of the C.P.C. (ii) That the deceased Smt. Vimlesh was in service at the time of her death. Learned Tribunal decreed an amount of only Rs. 1,15,000/- which is too meager and insufficient looking to the age and the income of the deceased and the number of dependents.;