SHARDA & ORS Vs. NARAYAN SINGH & ORS

JUDGEMENT

(1.) With the consent of learned Counsel for both the parties, this appeal is being disposed of at admission stage.

(2.) This appeal has been preferred on behalf of the dependents of deceased Damodar Lal, for enhancement of compensation, against the Award, passed by learned Motor Accident Claims Tribunal, Special Judge (Dacoity Affected Area) Bharatpur, vide Award dated 16th July, 2007, in claim case No. 14/07, whereby a total sum of Rs. 3,91,000 was awarded by way of compensation for the death of deceased caused in the accident.

(3.) The only challenge in the appeal pertains to quantum of compensation.