MUNI RAM Vs. MANGAT RAM

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,06,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) On 5.5.1988, the deceased Anand Kumar, aged 14 years, a student of class VII was riding on his bicycle when truck bearing No. DLI 5444 crushed him under the front wheel.

(3.) The appellants are parents of the deceased and they filed the application for compensation before the learned Tribunal.