RANJU KUMARI Vs. PRAVEEN KUMAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The claimants are wife and two minor daughters of deceased Sanjeev Kumar, who died in a motor vehicle accident. At the time of death, Sanjeev was doing business of dairy and was earning Rs.4,500.00 per month. He was aged about 26 years.

(3.) The claimants claimed compensation of rupees five lacs. The Tribunal awarded Rs.6,57,500.00. Still the claimants are not satisfied with the quantum of award. Hence, this appeal.