GAGAN KUMAR Vs. DINESH KUMAR

JUDGEMENT

(1.) CM No. 5216-CII of 2009 Application is allowed subject to all just exceptions. FAO No. 1118 of 2009

(2.) THIS is claimant's appeal for enhancement of compensation by modifying the award dated 20.12.2008 passed by the Motor Accident Claims Tribunal, Rewari.

(3.) THUS , dependent-legal representatives of Vikrant and Smt. Suman and the injured claimants Golu, Raj Kumar and Gagan, who were occupants of Car No. HR36-B-2386 and Mahavir and Monika occupants of Gypsy No. HR-26/D-7105, all filed petitions claiming compensation.