NIRMALA VERMA Vs. BALJINDER SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs.5,65,000/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for the death of her son Raj Adhyaksh Verma who died in a motor vehicular accident which occurred on 09.04.1998 at about 1:15 p.m.

(2.) IN the absence of any appeal by Respondent no.3 Insurance Company, the finding with regard to negligence has attained finality.

(3.) IT is urged by the learned counsel for the Appellant that the compensation awarded is too small and inadequate. It is urged that deceased Raj Adhyaksh Verma was a highly qualified person. He did his B.Com. from Delhi University (Ex.PW2/12) and went on to obtain Post -Graduate Diploma in International Business from Foundation for Organisational Research and Education (Ex.PW2/13). Because of his high qualifications, he was issued an appointment letter (Ex.PW2/11) by Euro India Biotech Limited where he was expected to join by 15.04.1998.