D T C Vs. SHESH NATH GIRI

JUDGEMENT

(1.) THE Appellant Delhi Transport Corporation (DTC) impugns the judgment dated 03.02.2005 passed by the Motor Accident Claims Tribunal whereby a compensation of Rs. 5,60,000/- was awarded for the death of one Ravi Kumar Giri, who was aged 23 years on the date of the accident, which took place on 06.02.2000.

(2.) THE contentions raised on behalf of the Appellant are: -

(3.) THE claim petition was filed by the deceaseds parents and his two brothers (who were major); Neelam the deceaseds widow was impleaded as a Respondent. In his statement recorded on 18.05.2001 Anil Giri (the Respondent No.4), deposed that Neelam had remarried Joginder a driver by profession and a resident of village Chainpur, District Chhapra, Bihar. A written statement was filed by Neelam denying the factum of re- marriage.