KAMLA DEVI Vs. PREM KUMAR

JUDGEMENT

(1.) THE Appellants who are legal heirs of the deceased Satypal Gupta @ Satpal Gupta, who died in an accident which took place on 03.04.2001, seek enhancement of compensation of Rs.2,37,680/- awarded the Tribunal by order dated 05.03.2009.

(2.) THE contentions raised on behalf of the Appellants are:-

(3.) THE Supreme Court in the case of Sarla Verma & Ors. v. Delhi Transport Corporation & Anr., (2009) 6 SCC 121 laid down the following principles for grant of compensation in death cases:-