NATIONAL INSURANCE COMPANY LTD Vs. LALLOO RAM

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs.1,86,980 has been, awarded to claimants/respondent Nos.1 and

(2.) CLAIMANT/respondent Nos.1 and 2 have filed cross-objections seeking enhancement of the award amount. 2. The accident dated 25th October, 2003 resulted in the death of Manoj Kumar. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE learned Counsel for claimants/ respondent Nos. 1 and 2 seek enhancement of the award amount on the ground that the compensation be awarded for loss of estate.