SUNITA KUMARI Vs. SARDAR DALBIR SINGH

JUDGEMENT

(1.) PRESENT appeal is directed against the impugned award dated 20.07.2011, whereby Ld. Tribunal has awarded compensation for a sum of Rs.12,17,000/ - with interest @ 7.5% per annum from the date of filing of the claim petition till realization of the amount.

(2.) VIDE the present appeal, appellants are seeking enhancement of the compensation amount as noted above.

(3.) LD . Counsel submitted that on non -pecuniary damages, Ld. Tribunal granted Rs.10,000/ - towards loss of consortium, Rs.40,000/ - towards loss of love and affection and Rs.5,000/ - towards funeral expenses. However, considering the age of deceased and the number of dependents, Ld. Tribunal ought to have granted Rs.1,00,000/ - each towards loss of consortium and loss of love affection and Rs.25,000/ - towards funeral expenses.