VISHAL Vs. YUGRAJ SINGH DHINDSA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court assailing the judgment dtd. 5/7/2018 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No. 4384 of 2013. Through the said judgment, the High Court while enhancing the compensation awarded by the Motor Accidents Claims Tribunal ('MACT' for short) through the award dtd. 8/1/2013, has enhanced the compensation to Rs.8,04,967.00(Rupees Eight Lakhs Four Thousand Nine Hundred and Sixty Seven Only) from Rs.4,62,967.00 (Rupees Four Lakhs Sixty Two Thousand Nine Hundred and Sixty Seven Only) which was awarded by the MACT but the appellants contend that the just compensation is not awarded.

(3.) Heard the learned counsel for the parties and perused the appeal papers.