BIMAL KAUR Vs. DARSHAN SINGH

JUDGEMENT

(1.) Motor Accident Claims Tribunal, Rupnagar (hereinafter referred to as 'the tribunal') vide award dtd. 16/11/2002 allowed compensation of Rs.2,95,100.00 for death of Darshan Singh, husband of appellant-claimant No.1, father of appellants No.2 to 4 and son of appellant No.5, in a motor vehicle accident with truck bearing registration No.PB-13- C-7313.

(2.) As the only issue pressed in this appeal relates to quantum of compensation as awarded by tribunal, detailed facts of the case are being skipped for the sake of brevity.

(3.) The compensation awarded by the tribunal was computed as follows:-