MAHAVIR PARSHAD GUPTA Vs. HARISH KUMAR

JUDGEMENT

(1.) The present Appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by Mr. Mahavir Prasad Gupta, the appellant for enhancement of compensation.

(2.) The appellant had suffered injuries in a road accident on 10th July, 1991 and by the impugned judgment/award dated 29th July, 2000 has been awarded compensation of Rs.2 lakhs as per details given below :-

(3.) By way of present Appeal, the appellant has made the following claims:-