SHOBHA GULHAR Vs. RAM PAL

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 8,26,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 11th June, 2006 resulted in the death of Ramesh Gulhar. The deceased was survived by his widow, daughter, son and mother who filed the claim petition before the learned Tribunal.

(3.) THE learned Counsel for the appellants has urged the following grounds at the time of hearing of this appeal: