SURJO DEVI Vs. VINOD KUMAR

JUDGEMENT

(1.) Challenge in the present appeal is to the Award dtd. 26/4/2012 passed by the Motor Accident Claims Tribunal, thereby, granting compensation, on account of death of Attar Singh, in a motor vehicular accident.

(2.) On appraisal of the evidence brought on record, vide impugned Award, the claim petition was partly accepted and compensation was granted only to appellant No.1-Surjo Devi (widow-claimant No.1) and proforma respondent No.5-Jimia Devi (mother-claimant No.6). However, claim petition was dismissed, qua all the four children of the deceased.

(3.) Being dissatisfied, appellant No.1-Surjo Devi as well as appellants No.2 to 4, have filed the present appeal, thereby, seeking enhancement of compensation and also, vis-a-vis, the denial of the compensation, respectively.