JAGDISH SHARMA Vs. NAVTEJ SINGH

JUDGEMENT

(1.) An Appeal under Sec. 173 of the Motor Vehicles Act, 1973 has been filed by the injured Sh. Jagdish Sharma seeking enhancement of the Compensation granted in the sum of Rs.16,86,358.00 along with interest @ 9% per annum, vide Award dtd. 25/2/2023, on account of injuries suffered by him in road accident on 8/5/2016.

(2.) The Appellant/Petitioner had suffered right hip disarticulation with Permanent Disability of 90% in relation to right lower limb and also amputation of leg. He was working as a Carpenter and earning Rs.3,03,096.00 per annum which is proved by his Income Tax Returns.

(3.) The grounds on which enhancement of compensation is sought are as under: