MOHINDER SINGH Vs. GURDIAL KAUR

JUDGEMENT

(1.) THE claims in appeal here is for enhanced compensation.

(2.) SHAVINDER Singh a 19 years old student, was on his way to College when he was run over and killed by the truck PNC-6375. This happened on December 6, 1976, at Barnala.

(3.) THE claims in appeal is for enhanced compensation. According to the evidence on record Shavinder Singh deceased was studying for his B.A. (Final), at the time of his death. He was a good sportsman having taken part of Athletics, Kabaddi and Volleybal and had also been awarded a certificate as a boy-scout. Besides this, he was also described as a good student.