SARITA Vs. KESHAV RAM

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.7,80,000/- awarded for the death of Rajesh Kumar who died in a motor vehicle accident which occurred on 07.10.2006.

(2.) THE finding on negligence reached by the Claims Tribunal is not challenged by the driver, owner or the insurer of the offending vehicle. Thus, the same has attained finality.

(3.) IT is urged by the learned counsel for the Appellant that the percentage of profit for the job worth Rs.5,93,184/- should have been taken at least 20% thereof.