A.K. Yog and Ghanshyam Dass,JJ. - (1.) Heard Dr. R.G. Padia, senior advocate, assisted by Sri A.K. Dubey, on behalf of appellants and Sri V.N. Agarwal, advocate, on behalf of claimant-respondents and perused the record.
(2.) One Dr. Siddharth Dwivedi, who was employed on ad hoc basis in the Chandra Shekhar Azad University of Agriculture and Technology, Kanpur (called 'the University'), while going on official duty from Kanpur to Fatehpur by University Jeep No. UHJ 6225, met with an accident on 28.6.1989 at 12.15 p.m. and received fatal injuries, as a consequence of which he died. The other companion of the deceased Dr. Siddhartha also received serious injuries. The Jeep was driven by the Driver employed by the University when it collided with Matador No. UGH 658, which was parked on the left side of the road.
(3.) We do not intend to burden the judgment by dilating the facts of the case since they are not in dispute. Dispute is with respect to the quantum of compensation.;