AMAR SINGH Vs. RAJENDRA SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Rajasthan at Jaipur dtd. 14/7/2023, which modified the compensation awarded by the Motor Accident Claims Tribunal (MACT), Jaipur.

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