URMILA Vs. VIJINDER SINGH

JUDGEMENT

(1.) ADMIT.

(2.) With the consent of the parties, matter has been heard and disposed of by this order. This appeal against the award of Motor Accident Claims Tribunal is filed by the widow and parents of the deceased Raju 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.

(3.) The Tribunal after holding that the accident was caused due to the rash and negligent driving of the offending vehicle and the deceased died because of the injuries sustained in the said accident awarded compensation in favour of the appellants. Being aggrieved by the award of the Tribunal, the present appeal has been filed by the appellants for enhancement.