KIRORI LAL Vs. ORIENTAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) Both the parties agree to final disposal of this appeal at admission stage.

(2.) Heard learned counsel for the parties.

(3.) This appeal has been preferred on behalf of dependents of deceased Roshan Lal for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Dholpur vide judgment dated 21.2.2008 whereby a sum of Rs. 2,66,000/- was awarded by way of compensation for the death of deceased caused in the accident.