SHANKAR DUTT Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal, which is preferred by the original claimant, is directed against the judgment and order dtd. 19/12/2019 passed by the High Court of Uttarakhand at Nainital [Hereinafter, "High Court"] in Appeal from Order No. 151 of 2012. Thereby, the High Court enhanced the amount of compensation to Rs.11,51,423.00 to be paid with interest at the rate of 6% per annum from the date of filing of the claim petition till the date of realisation.

(3.) A vehicular accident took place on 9/11/2004. The appellant, 38 years old, engaged in the occupation of a carpenter, suffered serious injuries when, at around 8:00 pm on the said date, he was travelling on his motorcycle bearing registration No. UA-12-5725 from Kotdwar to Motadhak, a Jeep car bearing No. UP-06-0915, stated to have been driven by its owner-driver rashly and negligently, came from Motadhak, entered the wrong side of the road by proceeding to its right side, and hit the motorcycle. The appellant sustained grievous injuries, especially on his right leg which was badly injured.