RAMNI CHOPRA Vs. KASHMIRI LAL

JUDGEMENT

(1.) Challenge in the present appeal is to the Award dtd. 26/4/2004 passed by learned Motor Accident Claims Tribunal, whereby, compensation was granted to the appellants-claimants, on account of death of Purinder Kumar Chopra, in a motor vehicular accident.

(2.) On appraisal of the evidence adduced, learned Motor Accident Claims Tribunal had awarded compensation to the extent of Rs.2,02,000.00, along with interest @9% per annum to the appellants-claimants.

(3.) Being dissatisfied with the extent of compensation, so granted, the appellants-claimants have filed the present appeal, thereby, seeking enhancement of the compensation.