ANIL KUMAR Vs. SHAMSHER SINGH

JUDGEMENT

(1.) Claimant is in appeal seeking enhancement of compensation awarded by MACT, Ambala, vide impugned award dtd. 13/3/2009.

(2.) Six different claim petitions were filed under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as '1988 Act') seeking compensation on account of injuries/loss of life suffered during a motor-vehicular accident, dtd. 6/7/2006.

(3.) The present appeal has arisen out of MACT Petition No.32 instituted by the legal representatives of deceased Sangeet Bala, who lost her life in the aforesaid motor-vehicular accident, at the age of 33 years. It has come on record that she was working as a Lecturer in Government Senior Secondary School, Mullana. Tribunal vide impugned award awarded compensation of Rs.12,76,000.00 to the claimants, observing as under: