LAWS(DLH)-2012-5-61

ANITA DEVI Vs. NEW INDIA ASSURANCE CO LTD

Decided On May 02, 2012
ANITA DEVI Appellant
V/S
NEW INDIA ASSURANCE CO. LTD. Respondents

JUDGEMENT

(1.) , J.

(2.) THE Appellant Anita Devi the deceased's mother seeks enhancement of compensation of Rs. 2,60,000/- awarded for the death of her son Chetan, a school going child, aged about 11 years.

(3.) FUNERAL Expenses Rs. 5,000/-