M.Y. Eqbal, D.G.R. Patnaik, J. - (1.) Heard the learned Counsel for the parties.
(2.) This appeal by the claimant appellants has been filed for enhancement of the compensation awarded by the Tribunal in M.V. Claim Case No. 65 of 2003.
(3.) The deceased was aged about 58 years and according to the claimants, her earning was Rs. 4,000/- per month by doing tailoring business. The Tribunal assessed compensation of Rs. 80,000/- only.;