RINKU @ GAJENDRA Vs. SHYAMBIR PATHAK

JUDGEMENT

(1.) An Appeal under Sec. 173 of the Motor Vehicle Act, 1988 has been filed against the Impugned Award dtd. 12/6/2020 by the Appellant/Injured seeking enhancement of compensation in the sum of Rs.3,41,664.00 along with interest @ 9% per annum, awarded on account of injuries suffered by him in the road accident on 11/2/2018.

(2.) The enhancement of the compensation is sought on the following grounds:

(3.) Learned counsel on behalf of the Respondent No. 3/ Insurance Company has argued that the Impugned Award dtd. 12/6/2020 is well reasoned and the Appeal is liable to be dismissed.