SHAMBHU THAKUR Vs. DILIP

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,57,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 9th April, 2007 resulted in the death of Suryapati Devi. The deceased was survived by her husband and six children who filed the claim petition before the learned Tribunal.

(3.) THE following two grounds have been urged by learned Counsel for the appellant at the time of hearing of this appeal: