MANJIT KAUR Vs. ALLA DUTTA

JUDGEMENT

(1.) The present appeal has been preferred by the appellants claimants against the award dated 01.06.2001, passed by learned Motor Accidents Claims Tribunal, Ludhiana (hereinafter called the "Tribunal"), vide which they have been awarded compensation to the tune of Rs. 1,63,500/- on account of the death of Gurpal Singh in the motor vehicular accident which took place on 08.10.1999.

(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.