NAVNEET KAUR PREETY REEHAL Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the claimant-appellants aggrieved by the quantum of compensation awarded by the Motor Accident Claims Tribunal, Fatehgarh Sahib (hereinafter referred to as 'Tribunal') vide the impugned award dtd. 12/9/2023 on account of death of Gurpreet Singh Reehal @ Sony (hereinafter referred to as the 'deceased') in a motor vehicle accident which occurred on 10/1/2021.

(2.) Since the factum of the accident is not in dispute, the facts are not being adverted to for the sake of brevity.

(3.) The Tribunal in the present case had awarded the following compensation :