YUSUF ALI Vs. KALU LAL

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,73,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 20th April , 2001 resulted in the death of Mustafa. The deceased was survived by his widow, one son, one daughter and parents who filed the claim petition before the learned Tribunal.

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