JASSU KANWAR Vs. SIMBHU DAYAL & ORS.

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 6,65,140.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for the death of Devraj, a bachelor who died in a motor vehicle accident which occurred on 13.12.2007.

(2.) In the absence of any Appeal by the driver, owner or the Insurance Company, the finding on negligence has attained finality.

(3.) During inquiry before the Claims Tribunal it was claimed that the deceased was working as a Service Engineer with Infra-Tech Solutions, 4-5, WZ-13D/3, Asalat Pur, Janakpuri, New Delhi and was earning Rs. 12,000.00 per month including Rs. 7,000.00 from M/s. Infra-Tech Solutions and remaining from other sources.