PREM CHAND Vs. SHAMIM HUSAIN & ORS

JUDGEMENT

(1.) Impugned Award of 26th April, 2017 grants compensation of Rs. 7,90,629/- with interest @ 9% per annum to Injured-Prem Chand, (hereinafter referred to as "Injured") aged 25 years, on account of grievous injuries suffered by him in a vehicular accident, which took place on 3 rd April, 2012.

(2.) In the above captioned first appeal, Injured-Prem Chand seeks enhancement of compensation, whereas in the above captioned second appeal, the owner of the vehicle in question seeks exoneration from paying the awarded compensation. Since both the appeals arise out of common impugned Award, therefore, with the consent of learned counsel for the parties, both the appeals have been heard together and are being decided by this common judgment.

(3.) The factual background of this case, as noticed in the impugned Award, is as under:-