SAJDA KHATOON Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the Respondents.

(2.) This appeal is directed against the Judgment and Award dated 30.7.2009 passed by the Addl. Claim Tribunal, F.T.C.-III, Chatra in Claim Case No. 30 of 2002 whereby the claimants have been awarded Rs. 1,80,000/- as compensation, directing to equally divide the said amount amongst all the claimants with further direction to deposit the amount of the share of minors in Fixed Deposit in any Nationalized Bank.

(3.) The appellants claimants who are wife and five minors sons and daughters of the deceased have challenged the quantum of compensation amount granted by the Claim Tribunal and prayed to enhance the compensation amount.