KUM NAZAMA Vs. MANAGING DIRECTOR, NWKRTC

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was a victim of a motor vehicle accident which led to a claim before the Tribunal. The Tribunal granted compensation in a sum of Rs.1,93,300.00. The appeal carried before the High Court did not lead to any enhancement. Consequently, the claimant before us.

(3.) We heard the learned counsel for the parties.