DELHI ADMINISTARTION Vs. CHAITALI SEN GUPTA

JUDGEMENT

(1.) ADMIT.

(2.) As the matter is short, the appeal with the consent of the parties has been heard and disposed of by this order.

(3.) This appeal is filed by the appellants challenging the award of the Motor Accident Claims Tribunal whereby the Tribunal had allowed the claim application of the respondents claiming compensation for the death of the husband of respondent no.1 and father of respondents 2 and 3 who had died in a road accident caused due to the rash and negligent driving of the jail van owned by the appellants. A few facts relevant for deciding the appeal are:-