SANJAY KUMAR Vs. SUNIL

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned judgment, the High Court has, on appeal filed against the order of the Motor Accident Claims Tribunal, increased the compensation awarded from Rs.1,01,500.00 to Rs.1,40,000.00. Feeling aggrieved the appellant is before us.

(3.) We have heard Mr. Rishi Malhotra, learned counsel on behalf of the appellant, and Ms. Amrreeta Swaarup, learned counsel appearing for respondent-insurer.