- (1.) HEARD the parties.
(2.) THIS appeal has been filed by the claimant -appellant for enhancement of compensation. The young boy of 18 years died in the year 1992 out of the Motor Vehicle Accident. The old father filed the claim case. During the pendency of the case, father died and mother was substituted as a claimant. Unfortunately the matter was lingered and ultimately Tribunal awarded only a sum of Rs. 50,000.00 by way of compensation.
(3.) EVEN after following the ratio laid down by the Supreme Court that in the matter of assessment of compensation where the claimants are parents, the age of parents shall be taken into consideration the compensation amount cannot and shall not be less than a sum of Rs. 1 lakh.;