SHYAM SUNDER Vs. SUNIL SHARMA

JUDGEMENT

(1.) This appeal is for enhancement of compensation in respect of death of Anuj Sharma, who was aged about 25 years at the time of accident, which took place on 07.12.1999. The Motor Accident Tribunal by the impugned award dated 08.12.2009 granted a compensation of Rs 6,14,275/-.

(2.) The contentions raised on Appellant s behalf are: -

(3.) I have gone through the offer of appointment purported to be given by M/s. R. Systems INC. The authenticity of this letter was not proved. Moreover, page 6 of this letter clearly shows that the offer was valid for 15 days from the date of letter thus the offer lapsed on 12.10.1999. In this view of the matter the letter mark A cannot be taken into consideration to determine the Appellant s dependency.