SHOBHA Vs. MEENAXI

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for respondent Nos.1 and 3.

(2.) Though this appeal is listed for admission today, with the consent of both the parties, it is taken up for final disposal.

(3.) Appellants are respondent Nos.3 and 4 before the Tribunal, who are the parents of deceased in a claim case filed by the wife of the deceased and Tribunal has awarded compensation of Rs.14,02,700.00 and apportioned the compensation in favour of wife at Rs.10,00,000.00 and interest accrued thereon and in the remaining amount 50% each to the appellants and hence, the present appeal is filed by the appellants questioning the quantum of compensation as well as apportionment.