- (1.) HEARD the parties.
(2.) THIS appeal by the claimants -appellants is for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Ranchi in Compensation Case No. 13 of 2003 to the tune of Rs. 1,67,000.00 together with an interest at the rate of 6% per annum on the amount of compensation from the date of filing of the claim application which is at the lower side. The brief fact of the case is that while Kameshwar Mahto was travelling on a motor cycle with pillion rider, a truck bearing registration No. BR 20 -G/0086 dashed the said motor cycle resulting in spot death of Kameshwar Mahto on 11.2.2002.
(3.) THE appellants -claimants are the widow, minor son and parents of the deceased.;