SHASHI BALA Vs. SUDARSHAN KUMAR

JUDGEMENT

(1.) The present appeal has been filed by the claimant-appellant, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Rupnagar (for short 'the Tribunal'), vide award dated 11.02.2011, on account of death of their daughter, Sharuti, in a motor vehicular accident. Learned counsel for the appellant contends that the deceased, aged 17 years, was a student at the time of the accident. It is contended that the compensation of Rs. 2,45,000/-, awarded by the learned Tribunal is highly inadequate.

(2.) On the other hand, learned counsel for the respondent submits that the compensation awarded by the learned Tribunal is just and adequate. Therefore, the present appeal deserves to be dismissed.

(3.) I have heard the learned counsel for the parties and perused the record carefully.