LAWS(UTN)-2007-10-3

KAMLESH SINGH KOTALIYA Vs. NATIONAL INSURANCE COMPANY

Decided On October 24, 2007
KAMLESH SINGH KOTALIYA Appellant
V/S
NATIONAL INSURANCE COMPANY Respondents

JUDGEMENT

(1.) HEARD Mr. G. C. Kandpal, Counsel for the appellant and Mr. Harsh V. Shah, Counsel for respondent No. 2.

(2.) THIS is claimant's appeal for enhancement of amount of compensation.

(3.) BY the present appeal, filed under section 173 of Motor Vehicles Act, 1988, the appellant has prayed for enhancement of amount of compensation awarded by the claims Tribunal by judgment and award dated 6th May, 2006 passed by the Motor Accident claimstribunal, Nainital in M. A. C. P. No. 301 of 2004.