TARA DEVI AND ANOTHER Vs. BITTO AND OTHERS

JUDGEMENT

(1.) The claimants-appellants challenged the award dated 07.01.2013 passed by learned Motor Accident Claims Tribunal, Panchkula (for short 'the Tribunal') for enhancement of the compensation awarded to them on account of death of their son namely Tarlok Singh in a road side accident.

(2.) The submissions made by learned counsel for the parties have been considered and record perused.

(3.) On the other hand, learned counsel representing the respondent No.3- Insurance Company submitted that just and adequate compensation has been awarded by learned Tribunal. He cited New India Assurance Company Ltd. vs. Shanti Pathak and others,200 3 RCR(Civ) 593 .