RAMESH RANI AND OTHERS Vs. PUNJAB STATE AND OTHERS
LAWS(P&H)-2012-5-361
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 17,2012

Ramesh Rani And Others Appellant
VERSUS
Punjab State and others Respondents

JUDGEMENT

- (1.) This claimants' appeal for enhancement of compensation is directed against the award dated September 08, 2000 passed by Motor Accident Claims Tribunal (for short 'the Tribunal'), Amritsar.
(2.) Inderjit Singh Sharma died in a vehicular accident on May 16, 1997 on account of rash and negligent driving of Punjab Roadways bus No.PB-12-9009 by Narinder Singh.
(3.) The widow and three minor children of Inderjit Singh filed claim application under Section 166 of the Motor Vehicles Act, 1988 before the Tribunal.;


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