ARUN SHARMA Vs. RAM KUMAR TYAGI

JUDGEMENT

(1.) THE Appellants being legal representatives of Ms. Soni seek enhancement of compensation of Rs. 65,000/- for her death in an accident which took place on 16.08.2010.

(2.) IT is urged by the learned counsel for the Appellants, who are the parents and minor brothers and sisters of the deceased that the compensation awarded is too meager and low.

(3.) IN view of Manjuri Bera, I hold that the Appellants are entitled to a sum of Rs. 50,000/- towards the loss of estate in addition to a sum of Rs. 25,000/- on account of loss of love and affection and Rs. 10,000/- towards the funeral expenses.