LAWS(P&H)-2019-3-497

RAJINDER KAUR Vs. RAM DASS

Decided On March 18, 2019
RAJINDER KAUR Appellant
V/S
RAM DASS Respondents

JUDGEMENT

(1.) Motor Accident Claims Tribunal, Patiala (hereinafter referred to as 'the tribunal') vide award dtd. 10/2/2012 allowed compensation of Rs.2,21,600.00 for death of Jasbir Singh (later referred to as the deceased), husband of appellant No.1, father of proforma respondents No.4 and 5, in a motor vehicle accident with truck bearing registration No.HR-46-0500).

(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:- ------------------------------------------------------------------------------------------------------------------------------------