LAWS(DLH)-2003-11-119

SURINDER KAUR Vs. INDER KAPOOR

Decided On November 18, 2003
SURINDER KAUR Appellant
V/S
INDER KAPOOR Respondents

JUDGEMENT

(1.) ADMIT.

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

(3.) This appeal is filed by the appellants for enhancement of compensation for the death of Mr.Amrik Singh in a road accident caused by the rash and negligent driving of the offending vehicle by its driver.