HARMINDER KAUR Vs. HARDAYAL SINGH

JUDGEMENT

(1.) THE present appeal arises out of the award dated 15. 5. 2007, wherein the tribunal awarded a sum of Rs. 4,21,736/- as compensation along with interest @ 6% per annum.

(2.) BY way of the present appeal, the appellants have sought to challenge the impugned award so as to claim enhancement in the compensation amount over and above the award amount.

(3.) BRIEF summary of the facts to deal with the rival contentions of the parties are as under: