MUKESH SINGH Vs. THE ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Arising out of the judgment passed by the High Court maintaining the claim as awarded by the Motor Accident Claims Tribunal granting total sum of compensation at Rs.10,61,120.00 in a case of amputation of the left leg below knee of an M.Tech student, the present appeals have been filed.