YOGESH MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is filed by the claimant for enhancement of compensation.

(2.) FINDING about the rash and negligent driving and the Accident caused by the vehicle owned by the respondent Nos. 1 and 2 and driven by respondent No. 3 is not under challenge. Only challenge is regarding quantum of compensation.

(3.) COUNSEL for the appellant submitted that the compensation determined is too low and prayed for enhancement of compensation.