KULSUM BAI Vs. KALLU

JUDGEMENT

(1.) Heard Shri K.K. Lahoti, learned counsel for the appellants.

(2.) Perused the record.

(3.) Feeling aggrieved by the quantum of compensation fixed by the Motor Accidents Claims Tribunal, Sheopurkalan (hereinater referred to as the Tribunal) under the impugned award, the parents/claimants have now come up in appeal seeking enhancement of the compensation and modification of the award in question accordingly.