REGENT COMPUTRONICS PVT. LTD.

SUSHMA DEVI Appellant

V/S

DEVENDER SINGH Respondents

Referred Judgements :-

RATTAN LAL MEHTA V. RAJINDER KAPOOR AND ANR [REFERRED TO]
OM KUMARI AND ORS. V. SHISH PAL AND ORS [REFERRED TO]
NATIONAL INSURANCE CO. LTD. V. POOJA AND ORS. [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. KUMARI LALITA [REFERRED TO]

JUDGEMENT

(1.) THE Appellants who are legal representatives of deceased Pradeep Kumar who died in a motor vehicle accident which occurred on 12.02.1999 seek enhancement of compensation of Rs.3,96,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) by a judgment dated. 04.07.2003.

(2.) THE finding on negligence has not been challenged by the driver, owner or the Insurer. Thus, the same has attained finality.

(3.) THE Claims Tribunal further awarded a sum of Rs.2,000/- towards funeral expenses and Rs.20,000/- towards pain and suffering.

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SUSHMA DEVI Vs. DEVENDER SINGH

Referred Judgements :-

JUDGEMENT

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