KAVITA AND OTHERS Vs. BIJENDER SINGH AND OTHERS

JUDGEMENT

(1.) (Oral) - Since, liability of the insurance company has been held and as such, service of driver and owner stands dispensed with.

(2.) Challenge in this appeal is to the award dated 12.03.1998, passed by Shri R.C. Kathuria, Motor Accident Claims Tribunal, Gurgaon, for enhancement of compensation.

(3.) Briefly stated, Smt. Kavita widow of Ved Prakash (deceased), Rohit and Priti, minor children of deceased, Manohar Lal-father and Smt. Chawlimother of deceased, preferred claim petition claiming compensation to the tune of Rs. 13 lacs on account of death of Ved Prakash in a motor vehicular accident.