SUNITA Vs. ARUN SINGH

JUDGEMENT

(1.) By the instant appeal, the appellants, who are the widow, mother and son of the deceased Shri Chand, who died on account of a motor accident involving a bus bearing registration No. DL 1PC 5038, in short the offending vehicle, are aggrieved of the quantum of compensation awarded by the Tribunal under the impugned judgment/Award dated 09.08.2018.

(2.) A total compensation of Rs.5,74,000/- has come to be awarded by the Tribunal under the different heads, as follows:-

(3.) During the course of hearing, learned counsel for the appellants submits that she has instructions to state that the appeal only as regards the compensation awarded under the head 'loss of dependency/contribution to family', which is assessed having made deduction towards the personal expenses to the extent of one half (50%), is pressed.