PAVITRA & ORS Vs. YADHVEER & ORS

JUDGEMENT

(1.) The appellants have preferred the present appeal aggrieved by the quantum of compensation granted by the tribunal.

(2.) It has been stated in the grounds of appeal that tribunal ignored from consideration various factors while assessing compensation. Same needs to be enhanced keeping in view facts and circumstances of the case.

(3.) Learned counsel for respondent no. 3-insurance company has opposed the plea. He submits that adequate compensation having been granted by the tribunal, appeal deserves to be dismissed.