LAWS(DLH)-2007-2-165

RESHMA KUMARI Vs. MADAN MOHAN

Decided On February 08, 2007
RESHMA KUMARI Appellant
V/S
MADAN MOHAN Respondents

JUDGEMENT

(1.) Madan Mohan Saini aged 33 years received fatal injuries in a road accident on 3.9.87. He died on 8.9.87.

(2.) The dependents of the deceased, his widow, 4 daughters and mother filed a claim petition before the MACT seeking compensation.

(3.) Learned MACT awarded a total compensation of Rs. 3,36,000/- to the dependents of the deceased on account of death of deceased in the said road accident.