HALUKIBAI (MAHILA) Vs. KULENDRASINGH DANDOTIYA

JUDGEMENT

(1.) This appeal is by the claimants for enhancement of compensation.

(2.) Appellant Halukibai’s son named Girraj died in a motor accident. Deceased was driving a jeep. Tractor dashed against the jeep which resulted into the death of the deceased.

(3.) Counsel for the respondent - insurance company has supported the award passed by the Claims Tribunal.