REGENT COMPUTRONICS PVT. LTD.

MOHD. AYYUB Appellant

V/S

SATISH KUMAR GUPTA Respondents

Referred Judgements :-

IN RE MEDIANA [REFERRED TO]
WARD V. JAMES [REFERRED TO]
MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
SOBHAGYA DEVI V. SUKHVIR SINGH [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]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
SHYAM NARAYAN VS. KITTY TOURS TRAVELS [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. FARZANA [REFERRED TO]

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,80,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 22.11.2006 resulted in the death of Amir Khan. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 7 years at the time of accident and was studying in IV Standard. Deceased was going with his father from his residence to the market at Lal Bazar, Khanpur Mor, Loni, Ghaziabad when minibus bearing No. DL 1V-A 2309 came from front side and hit the deceased resulting in the death of the deceased. The learned Tribunal awarded Rs. 1,80,000 to the appellants.

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MOHD AYYUB Vs. SATISH KUMAR GUPTA

Referred Judgements :-

JUDGEMENT

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