SAYRI MANGI 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 widow, mother and children of the deceased Shankar Nath 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.