NESHO DEVI Vs. RAVINDER

JUDGEMENT

(1.) The present appeal has been preferred against the award dtd. 18/11/2021 passed in the claim petition filed under Sec. 166 and 140 of the Motor Vehicles Act, 1988 (in short '1988 Act'), by the learned Motor Accident Claims Tribunal, Panipat (in short 'the Tribunal') for enhancement of compensation, granted to the appellants/claimants to the tune of Rs.10,87,018.00 along with interest @ 9% per annum on account of death of deceased Karambir Singh in a Motor Vehicular Accident, occurred on 6/9/2019.

(2.) As sole issue for determination in the present appeal is confined to quantum of compensation awarded by the learned Tribunal, a detailed narration of the facts of the case is not required to be reproduced and is skipped herein for the sake of brevity.

(3.) The learned counsel for the appellants/claimants contends that the compensation awarded by the learned Tribunal is on the lower side and deserves to be enhanced.