JITENDRA CHAUHAN, J. - (1.) The present appeal has been filed by the -appellant, Ashwinder Kumar seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Panipat (for short 'the Tribunal'), vide award dated 31.8.2002, on account of death of his son Hanish, aged 19 years, in a motor vehicular accident., which took place on 8.4.1994.
(2.) Learned counsel for the appellants contends that the deceased Hanish was 19 years old at the time of accident. He was doing U.T.I business and used to earn Rs. 3000/- per month. The learned Tribunal awarded an sum amount of Rs. 1,44,,000/, which is highly inadequate.
(3.) On the other hand, the learned counsel for the Insurance company submits that the compensation awarded by the learned Tribunal is just and adequate.;