MUKESH DUREJA Vs. NARENDER KUMAR

JUDGEMENT

(1.) THE Appellant Mukesh Dureja who is the owner of the offending vehicle DL-1V-7872(RTV) involved in the accident impugns a judgment dated 25.09.2010 whereby a compensation of Rs. 82,706/- was awarded in favour of the First Respondent for having suffered grievous injuries in an accident which occurred on 27.07.2007.

(2.) THE contentions raised on behalf of the Appellant are as under:

(3.) THE Claims Tribunal by the impugned judgment granted compensation of Rs. 83,000/- under the following heads: