(1.) DECEASED Sunil Kumar, aged 22 years, died in a road accident on 06.06.02. He was survived by his wife Nisha and parents, Aman Singh and Gyanwati. They filed a claim petition under Section 140 read with Section 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs. 15 lacs on account of death of the deceased in the said road accident.
(2.) VIDE award dated 18.08.2005, learned Tribunal has awarded a compensation of Rs. 5,78,772/ -.
(3.) AGGRIEVED by the apportionment effected by the learned Tribunal between the appellant i.e. widow and respondents no. 1 and 2 i.e. parents, appellant has filed the present appeal.