AKHILENDRA PRATAP SINGH Vs. MONU CHOUHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Chhattisgarh at Bilaspur dtd. 26/6/2025, which modified the compensation awarded by the Motor Accident Claims Tribunal (MACT), Raipur.

(3.) The claimants seek enhancement of compensation on two principal grounds: (i) Inadequate determination of the income of the injured claimant; and (ii) Erroneous assessment of the percentage of disability.