DEV DUTT SHARMA Vs. BHIM SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,30,000/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 05.01.2004.

(2.) THE finding on negligence reached by the Motor Accident Claims Tribunal(the Claims Tribunal) is not challenged by any of the Respondents and has thus attained finality.

(3.) THE Appeal must succeed on the first ground.