MAHESWARI SARDAR Vs. VIJINDER SINGH

JUDGEMENT

(1.) ADMIT.

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

(3.) This appeal against the award of Motor Accident Claims Tribunal is filed by the parents of the deceased Surender Sardar who was 26 years of age at the time of the 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.