NEELAM AND ORS. Vs. RAJIV KUMAR AND ORS.

JUDGEMENT

(1.) MAC . APP. 874/2014 is filed by the claimants seeking enhancement of compensation.

(2.) MAC . APP. 776/2014 is filed by the owner of the offending vehicle i.e. U.P. State Road Corpn. seeking reduction in the compensation amount awarded.

(3.) THE Tribunal concluded that the accident took place due to rash and negligent driving of the vehicle owned by U.P. State Road Transport Corpn.