SUSHMA MADAN Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) C.M. No.8655 of 2006: Allowed as prayed for. F.A.O. No. 28 of 1999: The deceased Ramesh Madan, aged 46 years, died as a result of a road accident involving a motor vehicle on 21.6.1991. He was survived by his wife, two daughters and his mother.

(2.) Since the wife and the daughters seek enhancement of the compensation granted, I need not note the facts pertaining to the accident and the findings returned as to what occasioned the accident.

(3.) Salary certificate of the deceased, Exh. PW 1/1, evidenced the monthly income of Rs. 2,881.