RAMA DEVI Vs. DEEPAK

JUDGEMENT

(1.) THE Appeal is for enhancement of the compensation of Rs.9,43,010/- awarded in favour of the Appellants and Sunita, the deceased's widow (Respondent No.4 in the Claim Petition) for the death of Suresh Kumar, a Constable working in Delhi Police who died in a motor vehicle accident which occurred on 20.04.2005.

(2.) DURING the course of inquiry, the Motor Accident Claims Tribunal(the Claims Tribunal) framed the following issues:

(3.) IT was proved on record that Sunita, the deceased's widow, was residing separately from the deceased. A criminal case under Section 498-A/406 IPC was got registered by her against the deceased. She was being paid maintenance @ Rs.500/- per month in a petition under Section 125 Cr. P.C. The Claims Tribunal, therefore, distributed the compensation equally amongst the Appellants; Rama Devi, widowed mother, Gyatri, unmarried sister and Sunita, the deceased's widow.