Mahesh Bhagwati, J. - (1.) Being dissatisfied with the amount of compensation under the award dated 10th July, 2001 rendered by Motor Accident Claims Tribunal, Jaipur, the Appellant has preferred this appeal for enhancement of the quantum of compensation.
(2.) In this case, Smt. Lada the wife of the claimant-Omprakash, was going by a Tractor No. HYT-1348 on 28th August, 1997 for doing the work as a labourer to Vaishali Nagar, Khatipura, Jaipur, the driver of the Tractor drove it rashly and negligently, as a result of which Smt. Lada fell from the Tractor and came under its wheel, resulting into her death on the spot.
(3.) Heard the learned Counsel for the parties and carefully perused the relevant material on record.;