Guman Singh, J. - (1.) The learned counsel for both the sides agreed for final disposal of the appeal at admission stage.
(2.) Heard learned counsel for the parties.
(3.) This appeal has been preferred by the claimant Vikram Singh, brother dependent of deceased Vasudeo Singh against the judgment/award passed by learned Motor Accident Claims Tribunal, Gangapur city, Distt. Sawai Madhopur vide judgment dated 20.11.2004 whereby claim petition for awarding compensation was dismissed on the ground that he was brother of deceased and was not dependent on him while the grandparents of the deceased were awarded sum of Rs. 1,76,500/- by way of compensation.;