VIKASH Vs. SATLUJ HIGH VIDYA MANDIR SCHOOL

JUDGEMENT

(1.) This order will dispose of FAO No.934 of 2008 and cross objections No.78-CII of 2008 as these have emerged out of the same award dated 07.12.2007 passed by the Motor Accidents Claims Tribunal, Rewari whereby compensation has been assessed on account of injuries sustained by Vikash in a motor vehicular accident that took place on 11.02.2005.

(2.) FAO No.934 of 2008 has been filed by the claimant seeking enhancement of compensation whereas cross objections have been filed by respondent No.l for reduction of compensation.

(3.) The Tribunal awarded Rs.2,73,326/-, detailed hereunder:-