DHARI RAM Vs. D.T.C.

JUDGEMENT

(1.) BY way of this appeal, the appellants seek to challenge the impugned award for claiming enhancement in the compensation amount.

(2.) THE brief facts of the case are as under :

(3.) COUNSEL for the appellants further contends that no compensation has been awarded in favour of the appellant for funeral expenses and for loss of love and affection of the deceased child.