JAGDISH PRASAD PANDEY Vs. DARSHAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals, both by the appellant, are directed against the judgment of the Division Bench of the Allahabad High Court dated 9-4-1997, allowing the appeal of the second respondent (FAFO No. 599 of 1991), the Insurance Company, filed under Section 149 of the Motor Vehicles Act, 1988 whereby the High Court reduced the award of compensation to the appellant. By the same judgment of the High Court appeal filed by the appellant (FAFO No. 917 of 1991) for enhancement of compensation was dismissed.

(3.) The appellant in a motor accident which occurred on 14-11-1989 suffered serious injuries. His right leg had to be amputated from the thigh. On the petition for claim filed before the Motor Accidents Claims Tribunal he was awarded compensation amounting to Rs. 9,64,000. Against that order the Insurance Company, the second respondent, filed the appeal and the High Court reduced the amount of compensation as mentioned above.