AABID KHAN Vs. DINESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned advocates appearing for the parties and perused the records.

(3.) Challenge is laid in this appeal to the order dtd. 21/1/2019 passed in MA No.1614 of 2018 by the High Court of Madhya Pradesh, Bench at Indore whereunder the compensation awarded by the Motor Accidents Claims Tribunal (hereinafter referred to as 'tribunal') by award dtd. 4/12/2017 in a sum of Rs.87,700.00 with interest @ 7% p.a. came to be enhanced to Rs.1,27,700.00 with same interest contending inter-alia that compensation so awarded by the High Court is on the lower side and same has to be enhanced.