LAWS(P&H)-2018-4-216

MANJU AND OTHERS Vs. RANJIT SHARMA AND ANOTHER

Decided On April 18, 2018
Manju And Others Appellant
V/S
Ranjit Sharma And Another Respondents

JUDGEMENT

(1.) This is appeal by claimants seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Palwal (later referred to as 'the Tribunal') for death of Ved Parkash Grover (later referred to as 'the deceased'), in a motor vehicle accident on 24.08.2011 with Jeep bearing registration no. HR-01-Q-2538 (later referred to as 'the offending vehicle').

(2.) As the only issue involved in this appeal is enhancement of compensation, detailed facts of the case are being skipped for the sake of brevity.

(3.) The Tribunal vide award dated 03.01.2014 awarded compensation of Rs.14,86,491/- to claimants-appellants, which was computed as follows:-