LAWS(DLH)-2012-2-532

ANITA A PATHAK Vs. RAJ BAHADUR

Decided On February 21, 2012
ANITA A PATHAK Appellant
V/S
RAJ BAHADUR Respondents

JUDGEMENT

(1.) THESE are seven connected appeals arising out of a judgment dated 9.3.2010 passed by Motor Accidents Claims Tribunal ('the Tribunal') whereby four claim petitions, i.e., Suit Nos. 515, 517, 523 and 511 of 2006 were decided.

(2.) M .A.C. Appeal No. 466 of 2010 has been filed by Anita A. Pathak for enhancement of compensation of Rs.19.49,160 granted for the death of Ashutosh Pathak in an accident which took place on 21.5.2003.

(3.) M .A.C. Appeal No. 451 of 2010 filed by Harjeet Singh Sachan relates to the injuries suffered by the appellant. The ground set up by him is that no compensation has been awarded for conveyance and special diet. The compensation awarded towards pain and suffering was on the lower side. Harjeet Singh Sachan seeks enhancement of the compensation of Rs.1,04,250 to Rs.2,20,000.