LAWS(SC)-2023-9-96

RAKESH SWARUP SAXENA Vs. VINOD KUMAR

Decided On September 12, 2023
Rakesh Swarup Saxena Appellant
V/S
VINOD KUMAR Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellant as also learned counsel for the respondent/Insurance Company and perused the appeals papers.

(3.) The appellant is before this Court seeking enhancement of the compensation in respect of the death of his wife and also in respect of the injuries suffered by him.