SURESH KUMAR Vs. RAVI KISHAN

JUDGEMENT

(1.) THE Appellant has filed the appeal for enhancement of compensation of Rs. 90,000/ - awarded to him for having suffered injuries in a motor vehicular accident which occurred on 01.06.2006 at 9:15 am when the Appellant was crossing a road.

(2.) IN the absence of any appeal preferred by the driver/owner or the insurance company, the finding on negligence has attained finality.

(3.) THE following contentions are raised by the learned counsel for the Appellant: