- (1.) This appeal emanates from the award dated 13.5.2010 of the tribunal at S.A.S. Nagar (Mohali) whereby appellants were granted a compensation of Rs.6,13,288/- on account of death of one Jagtar Singh in the accident which occurred on 27.12.2008.
(2.) Learned counsel for the appellants submits that deceased was 24 years of age at the time of his death. Tribunal has not granted adequate compensation to the claimants.
(3.) Learned counsel appearing for the insurance company submits that adequate compensation has been granted by the tribunal after taking into account facts and circumstances of the case.;