Jitendra Chauhan, J. - (1.) The present appeal has been filed by the claimant appellants, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Hisar (for short 'the Tribunal'), vide award dated 11.08.1994, on account of death of their their son, Ram Sarup, in a motor vehicular accident.
(2.) Learned counsel for the appellants contends that the deceased was 20 years old and a student. He was also assisting the family in agriculture. It is contended that the compensation of Rs. 72,000/- awarded by the learned Tribunal is highly inadequate.
(3.) On the other hand, learned amicus curiae for the Insurance Co. submits that the compensation awarded by the learned Tribunal is just and adequate. Therefore, the present appeal deserves to be dismissed.;