REGENT COMPUTRONICS PVT. LTD.

CHIRANJI LAL Appellant

V/S

MANGAT RAM Respondents

Referred Judgements :-

WARD V. JAMES [REFERRED TO]
LATA WADHWA V. STATE OF BIHAR [REFERRED TO]
MANJU DEVI V. MUSAFIR PASWAN [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]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
SHYAM NARAYAN VS. KITTY TOURS TRAVELS [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. FARZANA [REFERRED TO]
SOBHAGYA DEVI VS. SUKHVIR SINGH [REFERRED TO]

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 60,000 has been awarded to them. The appellants seek enhancement of the award amount.

(2.) The accident dated 19.1.1991 resulted in the death of Santosh. The deceased was survived by her parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 9 years at the time of the accident and was a student of 3rd class in Prathamik Bal Vidyalaya, R.K. Puram, New Delhi.

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CHIRANJI LAL Vs. MANGAT RAM

Referred Judgements :-

JUDGEMENT

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