GURPREET KAUR Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant – claimants are aggrieved by the order dtd. 24/9/2019 passed by the High Court of Punjab and Haryana at Chandigarh whereby the compensation of Rs.43,75,000.00, awarded by the Motor Accident Claims Tribunal, Karnal (for short, 'the Tribunal'), has been substantially reduced to Rs.16,57,600.00.

(3.) The deceased – Pyara Singh was the husband of appellant No.1, father of appellant Nos.2 to 3 i.e. the minor children, and son of appellant Nos.4 to 5 i.e. his mother and father.