RAVINDER Vs. SURENDER KUMAR

JUDGEMENT

(1.) The present appeal has been filed by the claimantappellant, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Hisar (for short 'the Tribunal'), vide award dated 12.10.2011, on account of death of unborn child of Sapna, wife of the appellant, in a motor vehicular accident.

(2.) Learned counsel for the appellants submits that the learned Tribunal without appreciating anything, awarded a lump sum amount of Rs.50,000/- , which is a very meager amount on account of death of unborn child.

(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.