VIRSA SINGH Vs. NEW INDIA INSURANCE COMPANY

JUDGEMENT

(1.) Leave granted.

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

(3.) The appellants are seeking enhancement of compensation as against the sum awarded by the High Court. The Motor Accidents Claims Tribunal (for short 'MACT'), at the first instance, through its Award dtd. 4/1/2002 has awarded a lump sum of Rs.55,000.00 with interest. The High Court has enhanced the amount but having held contributory negligence on part of the deceased to the extent of 60% has awarded a sum of Rs.3,32,400.00 with interest.