RIYA MUNJAL Vs. TAHIR HUSSAIN KHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are the claimants under Sec. 166 of the Motor Vehicles Act, 1988. Motor Accident Claims Tribunal granted compensation of Rs.25,26,370.00. The High Court by the impugned order has enhanced it and fixed the compensation at Rs.26,49,954.00.

(3.) We have heard learned counsel for the appellant and learned counsel for the Insurer of Tempo.