MANAGING DIRECTOR, NWKRTC Vs. MANAGING DIRECTOR, NWKRTC

JUDGEMENT

(1.) THOUGH these matters are listed today for admission, with the consent of learned counsel for both the parties, they are taken up for final disposal.

(2.) WHILE MFA No. 31472/2010 is preferred by the claimant seeking enhancement of compensation for the injuries sustained by him in a motor vehicle accident, in the other appeal, the Corporation has challenged the quantum of compensation granted to the respondent for the said injuries.

(3.) HE was examined as PW 1 and the doctor as PW 2. In their evidence Ex. P -1 to P -21 were marked. On behalf of Corporation RW 1 was examined.