SONA DEVI Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,33,140/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 19th July, 2005 resulted in the death of Mahesh. The deceased was survived by his mother, two brothers and one sister who filed the claim petition before the learned Tribunal.

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