SANDEEP KUMAR BILTHARIYA Vs. ROHIT VISHWAKARMA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and final order dtd. 1/9/2025 passed by the High Court of Madhya Pradesh at Jabalpur in Misc. Appeal No. 6424 of 2024. The High Court enhanced the compensation awarded by the Motor Accident Claims Tribunal (MACT), Satna, from Rs.19,55,660.00 to Rs.23,37,193.00.

(3.) The appellant seeks further enhancement, contending that his monthly income and functional disability were significantly undervalued given his professional qualifications and the severity of his injuries.