NIHAL CHAND Vs. SUKHBIR SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of the claim for compensation for death of person aged 17 years. The claimants were parents. The compensation of Rs.40,000/ - has been ordered in the year 1988. I would think that the case need not to be detained a long discussion and I am of the view that an additional amount of Rs.1,15,000/ -shall be paid by the Insurance Company to the petitioners in full quit of claims. The Insurance Company is directed to pay or deposit the aforesaid amount before the Tribunal within a period of 6 weeks from the date of receipt of copy of this order. If the amount is not paid or deposited in the manner aforesaid, the respondents shall also be liable to pay interest @ 6% from the date of filing of the appeal.

(2.) THE appeal is disposed of with the above direction.