KUSUM LATA Vs. VIJAY SINGH

JUDGEMENT

(1.) These two appeals have been filed by the claimants and by the New India Assurance Company Ltd. respectively challenging the judgment dtd. 13/9/2017 passed by the High Court in FAO No. 145 of 2011.

(2.) An accident took place on 28/4/2006 in which two persons namely Pawan Kumar alias Hawa Singh and Billu Singh had died. The petitions under Sec. 166 of the Motor Vehicles Act, 1988 were filed by the dependents of Pawan Kumar and Billu Singh.

(3.) The present appeal (Civil Appeal No. 1736 of 2020 @ Special Leave to Appeal (C) No(s). 10286/2018) has been filed by the dependents of late Billu Singh claiming enhancement of compensation as has been granted by the Tribunal and slightly increased by the High Court.