MOTILAL Vs. SHAKEER BEG

JUDGEMENT

(1.) THIS appeal for enhancement is directed against the award dated 3.3.2006. By the impugned award, learned Claims Tribunal directed payment of Rs. 3,37,750/- towards comepnsation to the appellant by the respondents jointly and severally as against the claim of Rs. 16,10,000/-.

(2.) RELEVANT and undisputed facts in brief leading to this appeal are as under.

(3.) BEFORE dealing with the rival contentions, it is clear that the Tribunal was right in holding that respondents are jointly and severally liable to pay compensation. Now the question for consideration is whether the Tribunal awarded too little or a just amount of compensation?