DAYA KISHAN Vs. RAKESH KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,25,000.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant Daya Kishan, who suffered injuries in a motor vehicle accident, which occurred on 28.11.2003.

(2.) DURING the course of hearing two contentions are raised on behalf of the learned counsel for the Appellant:-

(3.) IT is admitted by the learned counsel for the parties that during the pendency of the Appeal, the matter was taken up in Lok Adalat and as per certificate dated 26.02.2010, the Appellant was declared to have suffered more than 40% disability in relation to his right lower limb.