KASHI BHUMIA Vs. IFFCO TOKIO GENERAL INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Madhya Pradesh at Jabalpur dtd. 21/2/2024, which reduced the compensation as awarded by the Motor Accident Claims Tribunal (MACT), Katni.

(3.) We have heard the learned counsel for the parties, and now we proceed to decide the matter.