RINKU Vs. UMER MOHAMMAD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Punjab and Haryana at Chandigarh dtd. 31/8/2024, which modified the compensation awarded by the Motor Accident Claims Tribunal (MACT), Rohtak.

(3.) The claimants seek enhancement of compensation on two principal grounds: (i) Improper determination of functional disability; and (ii) conservative assessment of compensation under conventional heads.