SHILPA JAIN Vs. INDERJEET JAIN

JUDGEMENT

(1.) The present appeal has been preferred against the award dtd. 22/12/2016 passed in the claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988 (in short Rs.1988.00 Act'), by the learned Motor Accident Claims Tribunal, Sirsa (in short 'the Tribunal') for enhancement of compensation, granted to the appellants/claimants to the tune of Rs.58,22,000.00 along with interest @ 9% per annum on account of injuries sustained by the appellant/claimant Shilpa Jain (since deceased) in a motor vehicular accident, occurred on 8/10/2014.

(2.) As sole issue for determination in the present appeal is confined to quantum of compensation awarded by the learned Tribunal, a detailed narration of the facts of the case is not required to be reproduced and is skipped herein for the sake of brevity.

(3.) The learned counsel for the appellants/claimants contends that the compensation awarded by the learned Tribunal is on the lower side and deserves to be enhanced. Therefore, he prays that the present appeal be allowed and the compensation awarded to the appellants/claimants be enhanced, as per latest law.