KAMAL SINGH Vs. KAILASH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) In a motor accident, both husband and wife died. In respect of the death of the wife, the High Court has enhanced the compensation to Rs.10,46,750.00(Rupees Ten Lakh Forty-Six Thousand Seven Hundred and Fifty only) with interest at the rate of 6% per annum from the date of filing of the application/claim petition which has been recorded as 23/7/2017.