MANDEEP KAUR Vs. GAYYUR ALAM

JUDGEMENT

(1.) This appeal has been preferred by the appellants for enhancement of compensation determined by the Motor Accident Claims Tribunal-II, Solan (hereinafter referred to as the MACT) on account of death of Amar Pal Singh in a motor accident occurred on 16.10.2011.

(2.) I have heard the learned counsel for parties and have also gone through the record.

(3.) Appellant No.1 is wife, appellant Nos. 2 and 3 are daughters and appellant No. 4 is mother of deceased Amar Pal Singh.