KUNTA DEVI Vs. BHURA RAM

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the appellants as also the learned counsel for the respondent-Insurance Company and perused the appeal papers.

(3.) In respect of the accident, which had occurred on 30/6/2009 and the death having occurred in the said accident, the appellants-claimants were before the Motor Accident Claims Tribunal (for short 'MACT') seeking award of compensation. The MACT, through its judgment and award dtd. 16/1/2012 has awarded the sum of Rs.6,11,000.00 as compensation. On an appeal before the High Court, the High Court has enhanced the compensation to Rs.14,30,200.00 through its judgment dtd. 22/4/2019.