SAVITA JAIN Vs. BAWA RAMANDEEP SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant against the award dated 02.11.2010 passed by the learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the "Tribunal") whereby the appellant-claimant has been awarded compensation to the tune of Rs.1,77,000/- on account of death of her husband Darshan Jain in the present motor vehicular accident, which took place on 15.10.2008.

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

(3.) I have heard learned counsel for the parties and gone through the paper-book meticulously.