SHANTI CHAUHAN Vs. JAMSHED KHAN

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 8,43,506/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 14th June, 2005 resulted in the death of Munender Pal Singh Chauhan. The deceased was survived by his widow, two sons and a daughter 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: