STATE OF HARYANA Vs. SUMITRA

JUDGEMENT

(1.) CM 12814/2004 (for restoration) Heard counsel for the parties. Cause shown is sufficient. FAO 548/2003 and CM 1125/2003 are restored to their original file and number. CM 12814/2004 is allowed and disposed of.

(2.) FAO 548/2003 and CM 1125/2003 : This appeal is directed against the judgment dated 21st May, 2003, of the Additional District Judge, Delhi in Suit No. 239/2002, whereby the learned Judge has awarded a sum of Rs.4,96,800/- as compensation on account of the death of Ramesh Chand in the accident that took place on 27th December, 1996.

(3.) The brief facts of this case, as has been noted by the Additional District Judge, are as under :