LAWS(DLH)-2010-1-345

RAMWATI Vs. MAHABIR SINGH

Decided On January 18, 2010
RAMWATI Appellant
V/S
MAHABIR SINGH Respondents

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby the compensation of Rs. 2,00,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 10th December, 1996 resulted in the death of Raja Mani. The deceased was survived his widow and daughter who filed the claim petition before the learned Tribunal.

(3.) THE learned counsel for the appellants has urged the following grounds at the time of hearing of this appeal: -