AMARNATH Vs. BALBEER KOUR

JUDGEMENT

(1.) Though the case is listed in default, but with the consent of parties, the appeal is heard finally.

(2.) This is an appeal preferred by the claimants for enhancement of the amount of compensation.

(3.) The Tribunal by its judgment dated 27.1.1997 has directed that deceased who was driving a Matador bearing registration No. MP 20-C 9138 is negligent up to the extent of 50 per cent and, accordingly, while allowing the claim application, the compensation has been apportioned.