PREM PRAKASH Vs. PANNI LAL

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,84,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 21st November, 1987 resulted in the death of Sujata. The deceased was survived by her husband and two minor children 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: