ANJU BALA Vs. ASHU KUMAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellants- claimants against the award dtd. 1/7/2014, passed by learned Motor Accidents Claims Tribunal, Pathankot (hereinafter called the "Tribunal"), vide which they have been awarded compensation to the tune of 5,60,000/- on account of the death of Surinder Kumar in the motor vehicular accident which took place on 17/5/2013.

(2.) The present appeal has been preferred by the appellants- claimants for the enhancement of the amount of compensation.

(3.) I have heard learned counsel for the parties and gone through the record of the case meticulously.