SMT. RUKMANI DEVI Vs. ANAND SINGH AND ORS.

JUDGEMENT

(1.) The present appeal has been filed by the Claimant/appellant, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Rohtak (for short 'the Tribunal'), vide award dated 16.04.2011, on account of the death of Sube Singh, in a motor vehicular accident, which took place on 11.02.2009.

(2.) Learned counsel for the appellant contends that the deceased was a retired employee of the Education Department, Haryana and was getting pension. He further argued that the amount awarded towards funeral expenses i.e. 4,000.00 and loss of consortium Rs. 5,000.00 is also on the lower side.

(3.) On the other hand, the learned counsel for the respondent- Insurance Company has contended that just and appropriate compensation has been awarded by the learned Tribunal. Therefore, the present appeal may be dismissed. side.