SRIKANT SHARMA Vs. SURENDER KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.4,07,500/- awarded in favour of the Appellant for the death of Mr. Rakesh Sharma a bachelor who died in a motor vehicle accident which occurred on 04.11.1997.

(2.) DURING enquiry before the Motor Accident Claims Tribunal (the Claims Tribunal) it was claimed that the deceased was working as Manager (Operation) with M/s Auto Transport, New Delhi w.e.f. 01.10.1997 and was getting a salary of Rs.13,000/- per month.

(3.) ON the other hand, it is urged by the learned counsel for the Respondent/Insurance Company that in case of a bachelor the compensation awarded is just and reasonable and it does not call for any interference.