NITIN KUMAR JULAH Vs. TAHIR HUSSAIN KHAN

JUDGEMENT

(1.) Leave granted.

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

(3.) The appellant is before this Court seeking enhancement of the compensation as against the sum awarded by the High Court. The fact relating to the accident having occurred and the injuries suffered by the appellant leading to 100 % disability cannot be disputed inasmuch as the Motor Accidents Claims Tribunal (For short 'MACT') as well as the High Court having assessed the material on record have arrived at that finding. Further taking into consideration the State in which the appellant is at present the compensation awarded by the High Court under the other heads does not call for any interference or modification.