TARA CHAND TARRANI ALIAS BEBU Vs. SUNDER DAS

JUDGEMENT

(1.) Heard.

(2.) This is an appeal by the claimant under section 173 of the Motor Vehicles Act seeking enhancement of the quantum of compensation awarded.

(3.) n the motor accident on 11.12.1996, the claimant suffered injury to his left leg and after medical treatment his left leg below knee was amputated.