- (1.) Heard the counsel for the parties.
(2.) A young man of 34 years employed in Central Coalfield Limited died in a motor vehicle accident. At the relevant time he was getting gross salary of Rs. 9000/-. The Claims Tribunal awarded compensation of Rs. 12,45,000/-.
(3.) The appellant-Insurance Company has filed this appeal challenging only the quantum of compensation awarded by the Claims Tribunal.;