URMILA DEVI Vs. GURDEV SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellantclaimant against the award dated 14.11.2014 passed by learned Motor Accidents Claims Tribunal, Yamunanagar at Jagadhri (hereinafter called the "Tribunal"), vide which she has been awarded compensation to the tune of 5,00,000/- on account of death of Anjana alias Anjhana as a result of injuries received in the motor vehicular accident which took place on 02.04.2014.

(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 appellant and gone through the paper-book meticulously.