PUSHPA DEVI Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Deceased Sub-Inspector Jeevan Ram Sharma died as a result of an accident which took place on 29.11.1999. He was aged 52 years when he died.

(2.) Offending vehicle No. DIG 9491, a truck driven by the respondent No. 1 and owned by respondent No. 2 was insured with respondent No. 3.

(3.) Since the claimants, being the wife, mother and 5 minor children of the deceased are seeking enhancement of the compensation awarded, I need to note only such relevant facts as are necessary to decide the issue of compensation.