REGENT COMPUTRONICS PVT. LTD.

O.C. Jose & Another Appellant

V/S

Dtc Thr Its Chairman Respondents

Referred Judgements :-

MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
SOBHAGYA DEVI AND ORS. V. SUKHVIR SINGH [REFERRED TO]
R.K. MALIK V. KIRAN PAL [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,00,000/- has been awarded to them. The appellants seek enhancement of the award amount.

(2.) The accident dated 4th November, 1988 resulted in the death of Jisha Jose. The deceased was survived by her parents who filed claim petition before the learned Tribunal.

(3.) The deceased was aged 8 years at the time of the accident and was a student of Convent of Jesus and Merry School, Bangla Sahib, New Delhi.

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O.C. JOSE Vs. DTC THR ITS CHAIRMAN

Referred Judgements :-

JUDGEMENT

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