BEHARI LAL SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is for enhancement of compensation.

(2.) THE Motor Accident claims Tribunal, Ropar, vide its award dated 30-10-1984, bad awarded a sum of Rs. 1,92,000/-on account of death of Subhash Chander Sharma, to the appellants and Anita Sharma, respondent No. 1, wife of the deceased. Out of this compensation amount, Rs. one lac has been awarded to Shmt. Anita Sharma, wife. Rs. 42,000/- in favour of Chetna Sharma, minor daughter and Rs. 25,000/- to each of the parents of the deceased.

(3.) THE impugned award of the Tribunal has been challenged primarily on the ground that the Tribunal has not granted sufficient compensation to the appellants, whereas a big chunk of amount of Rs. one lac out of the award has been awarded to Shmt. Anita Sharma.