POONAM DEVI Vs. UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) Vide impugned order[dtd. 4/11/2024] in cross-objections[XOBJC-51-2024 in FAO No.6400 of 2023] filed by the appellants/claimants, the High Court[High Court of Punjab and Haryana at Chandigarh] had marginally increased the amount of compensation payable to them.

(3.) Briefly, the facts available on record are that, in an accident which took place on 11/6/2019, three persons, namely, Mahender Singh, Parul and Nirmala Devi died. In one of the case, the claimants i.e. mother and widow of the deceased/Mahender Singh, filed claim petition[Claim Petition No.RBT-51 MACP of 2019] before the Tribunal[Motor Accident Claims Tribunal, Fatehabad]. Compensation of 18,62,000/- was awarded by the Tribunal. The income of the deceased/Mahender Singh, who was an agriculturist, was taken as 10,000/- per month.