SATISH KANTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accidents Claims Tribunal, Rup Nagar (hereinafter referred to as 'the Tribunal'), which, on a claim petition under Section 110-A of the Motor Vehicles Act, awarded an amount of Rs. 1,34,400/- on account of death of one Suraj Parkash, who died in vehicular accident on 4. 3. 1984.

(2.) AGGRIEVED against the award of the Claims Tribunal the claimants have filed the present appeal and have prayed for enhancement of the compensation.

(3.) I have considered the submissions of learned counsel for the parties and have perused the paperbook.