M C D Vs. SURESHI DEVI

JUDGEMENT

(1.) The Appellant Municipal Corporation of Delhi impugns the judgment dated 10.01.2007 passed by the Motor Accident Claims Tribunal, (the Claims Tribunal) whereby a compensation of Rs 1,70,296/- was awarded for the death of Vinod Kumar Joshi who was aged about 23 years and a bachelor at the time of the accident, which occurred on 31.10.2001. No Cross Appeal/Cross Objections have been filed by the First Respondent.

(2.) The following contentions are raised on behalf of the Appellant:-

(3.) On the other hand, it is submitted on behalf of First Respondent that the negligence was duly proved from PW-2 s testimony. The compensation awarded was very low.