AMIR GULAB SAYYED Vs. NATHA MAHADU JADHAV

JUDGEMENT

(1.) By this appeal, the appellant is seeking enhancement of compensation.

(2.) Brief facts of the case are as under :-

(3.) The claimant filed Claim Petition before the Motor Accident Claims Tribunal, Ahmednagar (for short, "the Tribunal") for getting compensation. The Tribunal has passed the judgment and order, which is under challenge in this appeal.