- (1.) Present appeal is directed against the award passed by tribunal granting compensation to the tune of Rs. 2,39,000/- to Paro Bai-appellant no. 2 only.
(2.) Learned counsel for the appellants has assailed the award on the limited ground that compensation granted by the tribunal is on the lower side.
(3.) Prayer has been opposed by learned counsel appearing for respondent no. 4. According to her, adequate compensation has been granted. Thus, award passed by the tribunal needs to be upheld.;