SUKHA SINGH Vs. IFFCO-TOKIO GENERAL INSURANCE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Punjab and Haryana at Chandigarh dtd. 19/12/2019, which modified the compensation awarded by the Motor Accident Claims Tribunal (MACT), Karnal.

(3.) The claimants pray for enhancement of the compensation awarded, primarily contending that the High Court committed an error by diminishing the quantum of compensation without any relevant material being placed on record to substantiate such reduction.