VIJAY KUMAR Vs. MUKESH BHARDWAJ

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.3,50,793/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant Vijay Kumar for having suffered injuries in a motor vehicle accident which occurred on 05.07.2002.

(2.) THE finding on negligence is not disputed by the driver, owner and the Insurer. Thus, the same has attained finality.

(3.) THE Appeal must succeed on all the grounds.