REENA DEVI & ORS Vs. BEBO SESH ETC

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs.5,83,800/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 2nd February, 2007 resulted in the death of Surender Singh. The deceased was survived by his widow, two minor daughters and three minor sons who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal has deducted 1/2 towards the contributory negligence of vehicles bearing Nos.HR -46A -5263 and HR -43A -0107.