SHALINI MEHROTRA Vs. BASHIR AHMED

JUDGEMENT

(1.) The present appeal has been preferred by the claimant-appellants, seeking enhancement of the amount of compensation awarded vide impugned award dated 06.08.1996, passed by the learned Motor Accident Claims Tribunal, Sonepat (for short, 'the Tribunal'), on account of the death of Vikash Mehrotra, in a motor vehicular accident which took place on 12.11.1994. The learned counsel for the appellants contends that the learned Tribunal erred in applying a deduction of 1/3rd-which is on higher side. It is further contended that the amount awarded under the other heads, i.e. 'loss of consortium 1 and 'love and affection' and 'funeral expenses', is also on the lower side.

(2.) On the other hand, the learned counsel for the respondent-Insurance Company has vehemently opposed the present appeal.

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