ASSOCIATES TRADERS AND ENGG. LTD. Vs. BHARTI RANA

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 50,000/ - has been awarded to claimants/respondents No. 1 and 2.

(2.) THE accident dated 19th November, 1966 resulted in the death of Surendra Singh Rana. The deceased left behind his widow and minor son who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal has awarded the compensation of Rs. 50,000/ - to claimants/respondents No. 1 and 2.