NIRMALA DEVI Vs. JITENDER SINGH AND ANR.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,09,650/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 6th December, 1991 resulted in the death of Ram Kumar aged 25 years. The deceased was survived by his widow, daughter and parents who filed the claim petition before the learned Tribunal

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