GEETA SINGH AND ORS. Vs. VIRENDER AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 16,69,160/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 30th July, 2006 resulted in the death of Jitender Singh Chauhan. The deceased was survived by his widow, two minor children 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.