KAMLESH DEVI Vs. KITAB SINGH

JUDGEMENT

(1.) THE Award impugned is the Award dated 5th April, 2008 vide which compensation in the sum of Rs. 8,76,184/- alongwith interest at 7.5% per annum had been granted in favour of the claimants.

(2.) PRAKASH Chand aged 55 years had suffered death in a road accident which had taken place on 27th August, 2005. The deceased was riding his bicycle; a truck coming from Wazirabad hit him in a rash and negligent manner; deceased died at the spot.