SUDESH DEVI Vs. SATISH

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, Panipat (hereinafter referred to as 'Tribunal') vide the impugned award dtd. 1/9/2021 in a motor vehicle accident which occurred on 8/6/2019.

(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 :