CHANDRA SINGH Vs. GURMEJ SINGH

JUDGEMENT

(1.) ADMIT.

(2.) Matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) The appellant has filed this appeal for enhancement of compensation for the death of the wife of appellant No.1 and mother of appellants 2 and 3 who died in a road accident caused by the rash and negligent driving of the offending vehicle by its driver. The only point argued by learned counsel for the appellant is that the tribunal without taking into consideration the loss of dependency and the multiplier applicable in the case has awarded a very meagre compensation of Rs.50,000.00