RITU SHARMA Vs. GANGA CHARAN

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.8,52,000.00 awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) in favour of the Appellants for the death of Lalit Sharma who died in a motor vehicle accident which occurred on 28.02.2002.

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

(3.) THE following contentions are raised on behalf of the Appellants: