SHUBH RAM SHARMA Vs. ROHIT SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 4,27,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Manoj Kumar in a motor vehicle accident which took place on 19.11.2005.

(2.) IN the absence of any Appeal by the driver, owner and the Insurer, the finding on negligence has attained finality.

(3.) THE Claims Tribunal made an addition of 50% on account of inflation on the basis of the judgment in Narinder Bishal & Anr. v. Rambir Singh & Ors., MAC APP. 1007-08/2006, decided by this Court on 20.02.2008.