ARJUN LAL Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Both the learned Counsel for the parties agreed for final disposal of the appeal at admission stage. Heard learned Counsel for the parties.

(2.) This appeal has been preferred on behalf of dependents of deceased Rameshwar Lal for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Neem Ka Thana vide judgment dated 4th July, 2003 whereby a sum of Rs. 1,68,000 was awarded by way of compensation for the death of deceased in the accident.

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