ANANTHA PRABHU Vs. SUJATHA BALAKRISHNA

JUDGEMENT

(1.) Leave granted.

(2.) Challenging the order dtd. 11/4/2023 passed by the High Court reducing the compensation to the tune of Rs.4,74,939.00 in comparison to the award of the Motor Accident Claims Tribunal (MACT) awarding a sum of Rs.7,72,000.00, the present appeals have been filed.

(3.) In the facts of the case, the short question that falls for our consideration is: whether the High Court was justified in reducing the compensation? And, if so, what amount of compensation in the facts and circumstances of the case can be awarded?