SANGUNI SARDAR Vs. VIJENDER SINGH

JUDGEMENT

(1.) ADMIT.

(2.) With the consent of the parties, matter has teen heard and disposed of by this order.

(3.) This appeal against the award of Motor Accident Claims Tribunal is filed by the father of the deceased Sukret Sardar who was 19 years of age at the time of accident, for enhancement of compensation for his death on 19.7.1997, in a road accident caused by the rash and negligent driving of the offending vehicle.