PARWATI AND ANOTHER Vs. JASVINDER SINGH AND OTHERS

JUDGEMENT

(1.) This appeal is filed by the appellants, who were claimants before the Tribunal, for enhancement of compensation, which the Tribunal had assessed at Rs.1,77,000/-.

(2.) Sunder Shah alias Shankar Shah, husband of appellant No.1 and father of appellant No.2, died in a motor vehicle accident on 20.10.1998, the accident having been caused by respondent No.1 while driving truck No.HR-37- 6179 in a rash and negligent manner.

(3.) Learned counsel for the appellants argued that an amount of Rs.5000/- was granted towards loss of consortium to the widow which should be enhanced to Rs.one lac as per the latest law of point. He further contended that the funeral expenses are also highly inadequate because the Tribunal granted only an amount of Rs.2000/- on that count. No other point was urged.