TEJINDER SINGH GUJRAL Vs. INDERJIT SINGH

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANT herein is a practicing lawyer. While riding on a scooter, he met with an accident as a tempo which was allegedly being driven rashly and negligently by Respondent No. 1 dashed therewith. He is said to have suffered a permanent disability. He filed an application under Section 166 of the Motor Vehicles Act, 1988 praying for grant of compensation of Rs.1,00,000/-. An application for amendment of the said claim petition was filed raising the amount of compensation to Rs.5,00,000/- .

(3.) AN appeal thereagainst was filed by Appellant before the High Court. A learned Single Judge of the High Court enhanced the amount of compensation to Rs. 2,90,000/-. A direction was also issued upon Respondent to pay interest at the rate of 12% per annum on the amount of compensation from the date of filing thereof till the date of realization. The learned Single Judge also set aside the findings of the learned Tribunal to the effect that the liability of the insurance company was limited to Rs. 1,50,000/-.