URMILAVAID AND ANR. Vs. PRAKASH AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 5,78,600/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 26th February, 2005 resulted in the death of Amit Vaidh. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE appellants have challenged the impugned award on the ground that the future prospects have not been taken into consideration and the lower multiplier has been applied.