C.L. NEMA Vs. AJJOO

JUDGEMENT

(1.) THIS is an appeal u/s 110 -B of the Motor Vehicles Act, 1939 (Act in short) for enhancement of amount of compensation awarded to the appellant who is an Assistant Surgeon and was posted during the relevant period in Primary Health Centre, Kareli, Distt. Narsinghpur.

(2.) AFTER hearing the learned counsel for the parties to the appeal and also after giving thoughtful consideration regarding the amount awarded to the appellant, we are of the opinion that the appeal deserves to be partially allowed and the amount of compensation awarded to the appellant deserves to be enhanced on the following scorese: - -

(3.) REGARDING the remaining scores, compensation claimed by the claimant, we are not convinced that the claimant is entitled to receive any amount on any other score.