JAI SINGH Vs. MAHIPAL

JUDGEMENT

(1.) THE Appellants seek enhancement of compensation of Rs. 2,07,500/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Rajvir Singh who died in a motor accident which occurred on 21.05.2007.

(2.) IN the absence of any Appeal by the owner or the INsurance Company, the finding on negligence has become final between the parties.

(3.) THE case is covered by the judgment of this Court in National Insurance Company Limited v. Farzana & Ors., 2009 ACJ 2763, wherein an overall compensation of Rs. 3,75,000/- was awarded in case of the death of a minor child to the parents.