UNITED INDIA INSURANCE CO LTD Vs. ASHISH SHARMA

JUDGEMENT

(1.) Vide this order above mentioned appeal as well as cross-objections filed by the claimant shall be disposed of.

(2.) Claimant Ashish Sharma filed the claim petition under Section 173 of the Motor Vehicle Act, 1988 seeking compensation on account of death of his mother Vijay Laxmi in the Motor Vehicle Accident. Vide impugned award dated 29.8.2009 claim petition filed by claimant was allowed. Hence, appeal has been filed by the United India Insurance Company Ltd. challenging the award passed by the Tribunal. Claimant has filed cross-objections seeking enhancement of compensation. (2 of 8) [CMA-5187/2009]

(3.) I have heard learned counsel for the parties and have gone through the record available on the file carefully.