CHAMELI MITTAL Vs. M/S CHAHAL BUS SERVICE

JUDGEMENT

(1.) The present appeal has been filed by the appellants-claimants Chameli Mittal and Monika Mittal, at first instance, thereby, seeking enhancement of the compensation awarded by learned Tribunal, on account of death of Jagdish Rai Mittal, in a motor vehicular accident, which took place on 13/7/2005.

(2.) At the very outset, it is pertinent to mention that during the pendency of the appeal, Rajiv Mittal, son of deceased had also filed an application under Order 1 Rule 10 CPC, which was allowed and had, thereafter, joined the proceedings, vide separate order of even date.

(3.) On appraisal of the evidence, brought on record, learned Tribunal had granted compensation to the appellants-claimants to the extent of Rs.5,01,784.00, on account of death of Jagdish Rai Mittal.