MOHD KASHIM ALIAS SALMAN Vs. ANIL KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.2,40,216/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal)in favour of the Appellant for having suffered grievous injuries in a motor vehicle accident which occurred on 23.12.2005.

(2.) IN the absence of any Appeal by the driver, owner or the Insurance Company, the finding of negligence has attained finality.

(3.) THE following contentions are raised on behalf of the Appellant: