HEERALAL Vs. RAMPRASAD

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals have been filed at the instance of the appel-lants/claimants for enhancement of compensation which has been declined by the High Court under the judgments impugned dtd. 26/4/2016 and 19/7/2016 passed in MA No. 1638/2015 and RP No. 174/2016 respectively.

(3.) The claimants are the parents and younger siblings of the deceased who lost their son/brother in the fateful accident which took place on 2/6/2013 because of the vehicle (Tractor) been rashly and negligently driven by respondent no. 1.