LAWS(DLH)-2007-3-244

DELHI TRANSPORT CORPORATION Vs. SHAKUNTALA

Decided On March 20, 2007
DELHI TRANSPORT CORPORATION Appellant
V/S
Shakuntala And Ors. Respondents

JUDGEMENT

(1.) VIDE FAO No. 361/1997, DTC has challenged the award dated 28.4.1997 passed by the learned Judge, MACT, Tis Hazari, Delhi. Vide Cross Objection No. 323/1999, wife, children and parents of late Rambir Singh have sought enhancement of compensation.

(2.) NOTWITHSTANDING cross objection filed in FAO No. 361/1997, vide FAO No. 58/1999, pertaining to the sum awarded, the wife, children and parents of late Rambir Singh have sought enhancement of the compensation awarded to them.

(3.) HE died at the spot.