GUDIA Vs. MUKESH

JUDGEMENT

(1.) THE Appellants seek enhancement of compensation of Rs.5,83,000/ - awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) for the death of Hem Raj who succumbed to fatal injuries sustained by him in a motor vehicular accident which occurred on 24.07.2007 at about 11:15 p.m. near Mukarba Chowk, G.T. Road, Delhi.

(2.) IN the absence of any appeal by the Insurance Company or the owner and driver of the vehicle, finding on negligence reached by the Claims Tribunal has attained finality.

(3.) THE learned counsel for the Appellants relying on Rajbir Singh(supra) contends that the compensation of Rs.10,000/ - towards loss of consortium is on the lower side, it ought to have been Rs.1,00,000/ -. Similarly, the compensation awarded towards loss of love and affection is also sought to be raised.