ASHWANI KUMAR Vs. NEW INDIA ASSURANCE CO.

JUDGEMENT

(1.) HEARD Shri Pramod Belwal, counsel for the appellant and Shri T.A. Khan, counsel for the respondents.

(2.) THE present appeal has been filed under Section 173 of Motor Vehicles Act by the appellant praying for modification by enhancement of compensation granted by the Judgment and order dated 21.12.2002 passed by the Motor Accident Claims Tribunal by which a sum of Rs. 2,00,000/ - alongwith interest of 9 % has been awarded.

(3.) THE New India Insurance Company has filed the written statement denying the allegations of the claimant.