- (1.) This appeal emanates from the award dated 6.6.2011 of the tribunal at Kurukshetra whereby appellants were granted a compensation of Rs.2,95,000/- on account of death of one Charan Singh in the accident which occurred on 12.6.2010.
(2.) Learned counsel for the appellants submits that tribunal has not granted adequate compensation to the claimants.
(3.) Learned counsel appearing for respondent No.2 submits that adequate compensation has been granted by the tribunal after taking into account facts and circumstances of the case.;