- (1.) Leave granted.
(2.) Feeling dissatisfied with the enhancement granted by the Punjab and Haryana High Court in the amount of compensation determined by Motor Accident Claims Tribunal, Gurdaspur (for short, 'the Tribunal') in MACT Case No. 97 of 1995, the appellant has filed this appeal.
(3.) Shri Swaran Singh (the appellant's husband) died in a road accident when the Maruti car in which he was travelling with Varinder Singh (husband of respondent No. 2 and the father of respondent Nos. 3 and 4) went out of control. Varinder Singh, who was driving the vehicle also suffered multiple injuries and died on the spot.;