SAROJA AND ORS. Vs. SHAHID AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 2,81,000/ - has been awarded to the appellants. The appellants seek the enhancement of the award amount.

(2.) THE accident dated 26th April, 1999 resulted in the death of Dev Raj. The deceased was survived by his widow, one minor son and one minor daughter 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: