RAJESH KUMAR Vs. RINKU KUMAR

JUDGEMENT

(1.) This appeal by the claimants is for enhancement of compensation, awarded to the claimants under Section 166 of the Motor Vehicles Act, 1988.

(2.) The appellants had claimed compensation on account of death of their child named Sapna, aged seven years in a motor vehicular accident, which occurred on 19.10.2007. It was pleaded in the claim petition that the death occurred due to the rash and negligent driving of Rinku Kumar respondent No.1.

(3.) The claim petition was contested.