MOHANLAL Vs. IQBAL HUSSAIN

JUDGEMENT

(1.) WITH the consent of both the parties, this appeal is being finally heard and disposed of at admission stage.

(2.) HEARD learned counsel for the parties.

(3.) THIS appeal has been preferred on behalf of appellants-dependents of deceased yogendra, aged 20 years for enhancement of compensation awarded by the learned Motor accident Claims Tribunal, Chhabra, Distt. Baran vide judgment dated 16. 10. 2006 whereby a sum of Rs. 2,14,000/- was awarded by way of compensation for the death of deceased yogendra caused in the accident.