KULWINDER AND ANOTHER Vs. ANCHAL SINGH AND OTHERS

JUDGEMENT

(1.) This is appeal by claimants seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Karnal (later referred to as 'the Tribunal') for death of Jampi Bajwa @ J.P. Bajwa (later referred to as 'the deceased'), in a motor vehicle accident on 27.10.2012 with Canter bearing registration no. PB-12-K-8970 (later referred to as 'the offending vehicle') due to its rash and negligent driving by respondent no. 1- Anchal Singh.

(2.) As the only issue involved in this appeal is quantum of compensation, detailed facts of the case are being skipped for the sake of brevity.

(3.) The Tribunal vide award dated 15.12.2014 awarded compensation of Rs.16,14,460/- to claimants-appellants, which was computed as follows:-