ASHOK KUMAR Vs. MATBAR SINGH

JUDGEMENT

(1.) THE Appellants who are the parents of the deceased Ashish Kumar a minor aged 17 years and a student of 10th standard seek enhancement of compensation of RS.2,44,000/- awarded for his death in an accident which occurred on 01.09.2005.

(2.) NO Appeal has been preferred by the Insurance Company or by the driver and owner of the offending vehicle. I am, therefore, not to go into the finding on negligence which has become final between the parties.

(3.) THE overall compensation is thus enhanced from RS. 2,44,000/- to RS. 3,75,000/-. THE enhanced compensation of RS. 1,31,000/- shall carry interest @ 7.5% per annum from the date of filing of the petition till the date of the deposit and shall be equally shared by the Appellants.