LAWS(P&H)-2015-3-559

MAMTA Vs. KALU RAM

Decided On March 30, 2015
MAMTA Appellant
V/S
KALU RAM Respondents

JUDGEMENT

(1.) VIDE this order, I intend to dispose of FAO No.6022 of 2014, titled as "Mamta and others Vs. Kalu Ram and others" and FAO No.8934 of 2014, titled as "Shri Ram General Insurance Company Limited Vs. Mamta and others."

(2.) THE appeal, bearing number, FAO No.6022 of 2014, titled as "Mamta and others Vs. Kalu Ram and others" has been directed by the claimants for enhancement of compensation in respect of death of Rajinder, aged 40 years in a motor vehicular accident.

(3.) THE insurance company has directed the appeal, bearing number, FAO No.8934 of 2014, titled as "Shri Ram General Insurance Company Limited Vs. Mamta and others", regarding quantum of compensation.