S. MOHAMMED HAKKIM Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court challenging the impugned order dtd. 11/11/2022, whereby the Madras High Court reduced the compensation awarded to the appellant in a motor accident case from Rs.73,29,653.00to Rs.58,53,447.00.

(3.) The brief facts of the case are as follows: