REGENT COMPUTRONICS PVT. LTD.

Naurang Devi Appellant

V/S

MAN SINGH Respondents

Referred Judgements :-

MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
SOBHAGYA DEVI AND ORS. V. SUKHVIR SINGH AND ORS. [REFERRED TO]
R.K. MALIK V. KIRAN PAL [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED TO]
SHYAM NARAYAN VS. KITTY TOURS TRAVELS [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 60,000/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 13th August, 1993 resulted in the death of Udayvir. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal awarded compensation of Rs. 60,000/ - without giving any basis on which the award amount was computed.

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NAURANG DEVI Vs. MAN SINGH

Referred Judgements :-

JUDGEMENT

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