KANTA JAIN Vs. SUNIL KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.19,18,520/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Kesho Ram Jain who died in a motor vehicle accident which occurred on 16.02.2010.

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

(3.) LOSS of love and affection, loss to estate and loss of consortium and Rs.