SARAL SRIVASTAVA,J. - (1.) Heard Sri Sudhanshu Kumar and Sri Man Mohan Misra, learned counsel for the appellants and Sri Pramod Kumar Singh, learned counsel for the respondents.
(2.) The appellant being dissatisfied with the quantification of compensation awarded by the Tribunal has preferred the present appeal for enhancement of compensation.
(3.) A claim petition was instituted by the appellants for the death of their son Anand Kumar Tiwari in an accident on 28.05.2003 by army bus no.85P/5046 N. According to the claimants appellants the deceased had completed Bachelor of Arts and was also running PCO shop and merchant shop and was earning Rs.5000/- per month. The appellants in the aforesaid backdrop, prayed for compensation of Rs.2,10,000/-.;