RAJESH KUMAR Vs. OM PRAKASH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.50,000/- awarded for the death of one Rekha who died in a motor vehicle accident which occurred on 23.09.2008.

(2.) THE finding on negligence is not disputed by the Respondents and has thus attained finality between the parties.

(3.) TURNING to the facts of the instant case. It may be mentioned that the Appellant told a lie about his remarriage. On 01.11.2010, he told the Court on oath that he had not remarried, whereas on 04.12.2010 he stated that he had remarried one and half years ago back. The Motor Accident Claims Tribunal(the Claims Tribunal) in this regard observed as under: