GURWINDER SINGH Vs. PRITHI SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant sustained injuries in an accident. The Motor Accidents Claims Tribunal (hereinafter referred to as "MACT " for brevity) granted a total sum of Rs.4,81,000.00. The High Court, by the impugned order, enhanced it to Rs.13,08,000.00.

(3.) Heard Shri Sanchar Anand, learned counsel for the appellant, and Shri Rohit Sinha, learned counsel on behalf of respondent No. 3-Insurer.