VINAYAK Vs. SUNIL

JUDGEMENT

(1.) THE judgment and award passed in MVC No. 207/2011 by the Tribunal below is called in question in this appeal by the claimants praying for enhancement of compensation.

(2.) MR . Sagar, aged about 21 years studying in VII semester of B.E. Course died in the accident that occurred on 08.11.2010 leaving behind his parents/claimants as the legal representatives. The Tribunal has awarded the compensation of Rs. 6,88,000.00 in all under various heads.

(3.) IT is not in dispute that the deceased was studying in VII semester B.E. Course. He would have completed his B.E. course within six months and would have looked after his parents.