SONIA Vs. NARESH KUMAR

JUDGEMENT

(1.) CM-24645-CII-2014

(2.) A claim petition had been filed under Sec. 163-A of the Motor Vehicles Act. The wife, minor children and the mother were the claimants.

(3.) The only submission made on behalf of the appellants is that deduction of 1/3rd has been made whereas number of the claimants was large and deduction of 1/5th should have been made. It was urged that very less amount had been allowed towards loss of consortium and loss of estate.