- (1.) This appeal emanates from the award dated 10.1.2011 of the tribunal at Kaithal whereby appellants were granted a compensation of Rs.3,16,000/- on account of death of one Krishan Kumar in the accident which occurred on 1.11.2009.
(2.) Learned counsel for the appellants submits that deceased was 26 years of age at the time of his death. Tribunal has not granted adequate compensation to the claimants. He further submits that tribunal has erred in deducting 50% of the amount on account of contributory negligence of the deceased.
(3.) Learned counsel appearing for the insurance company submits that adequate compensation has been granted by the tribunal and liability has rightly been fastened after taking into account facts and circumstances of the case.;