SUMITRA SHARMA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS. 3,75,000/- awarded for the death of Amit Sharma in a motor accident which occurred on 20.10.2005.

(2.) IT is urged by the learned counsel for the Appellants that the deceased was an extraordinary brilliant student and had scored 1067 rank in the Haryana State All India Common Engineering Entrance Test (CEET-2005). He got admission in the Institute of Technology and Management, Faridabad under the stream of Electronics and Communication Engineering.

(3.) THE deceased Amit Sharma scored 89.3% marks in his 12 th Class Examination held by the CBSE. He scored 97% marks in Mathematics.