DROPTI Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS.4,01,000/- awarded to the Appellant (now deceased) through her legal representatives for having suffered injuries in an accident which occurred on 05.11.2003.

(2.) ON 05.11.2003 at about 4:15 pm while crossing the Ring Road at ISBT Sarai Kale Khan, the Appellant was hit by a Haryana Roadways bus No.HR-66-0204 which was being driven in a rash and negligent manner by its driver (the Respondent No.3).

(3.) IN the absence of any Appeal by any of the Respondents, finding on negligence has attained finality. My task is to find out if the compensation awarded needs any enhancement.