Darshan Singh, J. - (1.) The present appeal has been preferred by by the appellantclaimant against the award dated 02.09.2004, passed by learned Motor Accidents Claims Tribunal, Fatehabad (hereinafter called the "Tribunal") in a petition filed under Section 163-A of the Motor Vehicles Act, 1988 (for short the "Act"), vide which the appellant-claimant has been awarded compensation to the tune of Rs.1,52,000/- on account of death of her son Jai Singh in the motor vehicular accident, which took place on 24.11.2000.
(2.) The present appeal has been preferred by the appellantclaimant for enhancement of award of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record of the case carefully.;