REGENT COMPUTRONICS PVT. LTD.

MEENAKSHI MISHRA Appellant

V/S

TARSEM SINGH Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
ASHA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. SHANTI PATHAK [REFERRED TO]
NATIONAL INSURANCE COMPANYLTD VS. INDIRA SRIVASTAVA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
SUNIL SHARMA VS. BACHITAR SINGH [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]

JUDGEMENT

(1.) The Appellants who were the widow and two minor sons of the deceased Prafull Chandra Mishra seek enhancement of compensation in respect of award dated 22.11.2006 passed by the Motor Accident Claims Tribunal (the Tribunal) whereby a compensation of Rs. 63,85,940/- was awarded.

(2.) The deceased Prafull Chandra Mishra was working as Director (Technical) with M/s. Frito Lay India, a Group of Companies of M/s. Pepsico. He was getting a salary of Rs. 18,34,391/-.

(3.) The contentions raised on behalf of the Appellants' are:-

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MEENAKSHI MISHRA Vs. TARSEM SINGH

Referred Judgements :-

JUDGEMENT

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