ANIL KHOSLA Vs. MAHESH KUMAR

JUDGEMENT

(1.) The Appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 21,15,000/- has been awarded to the Appellant. The Appellants seek enhancement of the award amount.

(2.) The accident dated 16th April, 2004 resulted in the death of Varun Khosla. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 24 years at the time of the accident and was working as Territory Manager with DHL Worldwide Express (India) Pvt. Ltd. drawing a salary of Rs. 25,666/- per month.