NIRMALA Vs. PANKAJ KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.20,80,400/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Ashok Kumar who died in a motor vehicle accident which occurred on 13.11.2009.

(2.) THE short ground of challenge is that the Appellant was working as an Assistant Sub Inspector (ASI) in Delhi Police. He was aged a little more than 51 years. There were six dependents. The Claims Tribunal held that the Appellants No.2,3 and 4 were not dependents on the deceased.

(3.) ON the other hand, it is urged by the learned counsel for the Respondent Insurance Company that the compensation awarded is just and reasonable.