PARTAP SINGH Vs. BANWARI LAL

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,50,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 9.2.1997 resulted in the death of Suresh. The deceased was survived by her husband, three daughters and two sons who filed the claim petition before the learned Tribunal.

(3.) Deceased was aged about 38 years at the time of accident and was a housewife. Learned Tribunal has awarded lump sum amount of Rs. 1,50,000 to the appellants.