AJUDHYA DEVI Vs. BALWANT SINGH

JUDGEMENT

(1.) Admit.

(2.) Despite the case having been passed over once no one has appeared on behalf of the respondents. From the record I find that even on the earlier hearings no one had appeared on behalf of the respondents. I have, therefore, proceeded to decide this appeal in the absence of the respondents.

(3.) The appellant has filed this appeal for enhancement of compensation awarded by the Motor Accidents Claims Tribunal for the death of her son who had died in a road accident alleged to have been caused by rash and negligent driving of the DTC bus by its driver,respondents no.1. The facts giving rise to this appeal are :-