LALIT KUMAR Vs. UTTARAKHAND STATE ELECTRICITY BOARD
LAWS(SC)-2008-12-194
SUPREME COURT OF INDIA
Decided on December 06,2008

LALIT KUMAR Appellant
VERSUS
Uttarakhand State Electricity Board Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant herein met with an accident while travelling in a scooter. He filed a claim petition before the Tribunal and the Tribunal was pleased to grant Rs. 1,50,000/- as compensation with 12% interest from the date of the application till payment.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.