RAHUL Vs. KAILASHCHANDRA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant-claimant has approached this Court, by way of this appeal with special leave, seeking enhancement of the compensation awarded to him pursuant to the death of his father, Shri Kamlesh Kumar Jain, in a road traffic accident that took place on 4/6/2015. The Claim Application[Claim Case No. 380 of 2015.] was filed by the appellant, his mother, Smt. Shakuntala (wife of the deceased) and Smt. Mohanbai (mother of the deceased), seeking 1,02,55,000/- (Rupees One Crore Two Lakh Fifty Five Thousand only) as compensation pursuant to death of Shri Kamlesh Kumar Jain in the road traffic accident.