VIJAY ALIAS CHHOTIYA LAL Vs. KRISHAN KUMAR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) MAC.APP.548/2018 is an appeal by the Insurance Company impugning the award dated 13.10.2017 read with order dated 05.02.2018 whereby the claim petition under Section 166 and 140 of the Motor Vehicles Act was allowed and compensation awarded to Mr. Vijay @ Chhotiya Lal who was the injured in the accident.

(3.) MAC.APP.217/2021 has been filed by Vijay @ Chhotiya Lal seeking enhancement of the awarded amount.