REHMOO BIBI Vs. SANDESH KUMAR

JUDGEMENT

(1.) This is an appeal by the claimants for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Jammu (hereinafter referred to as "the Tribunal") vide its award dtd. 9/8/2012 in file No. 926/Claim titled Rehmoo Bibi and ors. Vs. Sandesh Kumar.

(2.) The appellants are seeking enhancement of the compensation on the following grounds:-

(3.) Having heard learned counsel for the parties and perused the record, I am of the view that the award passed by the Tribunal deserves to be enhanced so as to bring it in conformity with the law laid down in Sarla Verma's case (supra) and Pranay Sethi's case (supra).