KARAM KAUR Vs. GURMIT SINGH AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 03.12.2013 passed by learned Motor Accidents Claims Tribunal, Hoshiarpur, (hereinafter called the 'Tribunal') whereby the learned Tribunal has awarded a sum of Rs.1,80,000/- as compensation on account of death of Joginder Ram alias Joginder Pal, husband of the appellantclaimant in the motor vehicular accident which took place on 04.03.2013.

(2.) Learned counsel for the appellant-claimant contended that the learned Tribunal has awarded only a sum of Rs.5000/- towards funeral expenses and Rs.10,000/- towards the loss of consortium which are highly inadequate. He further contended that no amount has been awarded as compensation towards the loss to estate.

(3.) On the other hand learned counsel for respondent No.2- Insurance Company contended that the deceased was 70 years of age at the time of the accident. Keeping in view the age of the deceased, the amount of compensation awarded by the learned Tribunal is just and appropriate.