LEELA AND ANOTHER Vs. WAHID ISLAM AND ANOTHER

JUDGEMENT

(1.) By means of this appeal, the appellants challenge the judgment and award dated 11.10.1995 passed by Motor Accident Claims Tribunal, Agra, in Motor Accident Claim Petition No.197 of 1985 (Leela and others Vs. Wahid Islam and others).

(2.) The claimants, who are heirs of the deceased, have felt aggrieved as the Tribunal has granted a lump sum amount of Rs.80,000/- for the death of the sole breadwinner.

(3.) The Insurance company nor the owner have challenged the judgment. The only issue required to be decided is the compensation awarded and that whether the apportionment of the amount could have been done when it was a case of composite negligence.