BALJIT KAUR Vs. LAVLEEN KAUR

JUDGEMENT

(1.) The present appeal has been filed by the claimant-appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Jalandhar (for short 'the Tribunal'), vide award dated 7.9.1994, on account of death of Darbara Singh, in a motor vehicular accident. Learned counsel for the appellants submits that the deceased was the owner of a truck and was earning more than Rs. 10,000/- per month, however, the learned Tribunal assessed his income at Rs. 2000/- per month, which is on the lower side. The deceased left behind widow and minor son at the time of his death. He further submits that no amount has been awarded towards loss of consortium; and loss of love, care and guidance to the child.

(2.) On the other hand, the learned counsel for the respondents contend that just and appropriate compensation has been awarded by the learned Tribunal. Therefore, the present appeal deserves to be dismissed.

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