JYOTI Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dtd. 28/7/2017 passed by the High Court of Delhi in MACT Appeal No.632 of 2016 and MACT Appeal No.236 of 2016 whereby the High Court has reduced the compensation payable to the appellants/claimants from Rs.32,40,600.00 to Rs.22,50,000.00.

(3.) The first appellant is the wife of one Vinod Yadav who died in a motor vehicle accident which occurred on 27/1/2013. The second appellant is the minor daughter and appellants No.3 and 4 are mother and father respectively of the deceased Vinod Yadav.