FIROJ KHAN Vs. PHOOL SINGH

JUDGEMENT

(1.) - Heard Mr. Lokpal singh, counsel for the appellant and Mr. Pankaj Purohit, counsel for the respondent no. 3.

(2.) THIS is the claimant's appeal seeking enhancement of amount of compensation awarded by the Claims Tribunal.

(3.) BY the present appeal, filed under section 173 of Motor Vehicles Act, 1988, appellant has prayed for enhancement of the amount of compensation awarded by the judgment and award dated 6. 6. 2006 passed by Motor Accidents Claims Tribunal, Dehradun in M. A. C. P. No. 185 of 2003.