ASHA RANI Vs. BIKRAMJIT SINGH AND OTHERS

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) This appeal is preferred against the award dated 2.6.2012 passed by Motor Accident Claims Tribunal (Tribunal for short), Patiala, whereby the appellant was awarded compensation to the tune of Rs.3,34,000/- on account of death of her son Manpreet Sharma alias Mani.

(3.) The accident in this case had taken place on 27.7.2006, in which Manpreet Sharma alias Mani, son of the appellant and brother of respondents No.4 to 6 died. His age at the relevant time was 20 years and according to the appellant, his income was between Rs.4000/- to 4500/-.