LAWS(DLH)-2014-9-416

BABITA Vs. VED PRAKASH

Decided On September 16, 2014
BABITA Appellant
V/S
VED PRAKASH Respondents

JUDGEMENT

(1.) The above two appeals arise out of the Award dated 26.4.2003 passed by the Tribunal.

(2.) FAO 514/2003 is filed by the claimants seeking enhancement of the compensation amount awarded by the Tribunal.

(3.) FAO 801/2003 if filed by the Insurance Company seeking directions that the liability of the insurance company is limited only to the sum of Rs.15,000/-.