JASBIR KAUR Vs. ASHOK KUMAR SEHGAL

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 husband of appellant No.1 and father of appellants 2 to 5 who died in a road accident caused by the rash and negligent driving of the offending vehicle by its driver. The two grounds urged by learned counsel for the appellant for enhancement of compensation are -