OM KUMARI Vs. SHISH PAL

JUDGEMENT

(1.) The widow, parents and the younger brother and sister of the deceased Narinder Kumar Sehrawat, who was the eldest son in the family, seek enhancement of the compensation awarded by the learned M.A.C. Tribunal vide award dated 6.5.1997.

(2.) Since there are no cross-objections to the award nor has any appeal been filed by the owner, driver or the insurer of the offending vehicle, findings in the award that deceased Narinder Kumar Sehrawat died as a result of an accident involving truck No. DEL 1945 being driven by respondent No. 1 and owned by respondent No. 2 have attained finality. The finding that the death was due to rash and negligent act of the driver of the truck has also attained finality.

(3.) Only issue which requires consideration is the compensation assessed to the widow, parents and the younger brother and sister of the deceased.