RANJEET SINGH Vs. JITENDER KUMAR ALIAS BOBBY

JUDGEMENT

(1.) Challenge in the present appeal is to the Award dtd. 6/1/2001 passed by learned Motor Accident Claims Tribunal, whereby, compensation was granted, on the ground of injuries, sustained by the appellant-claimant, in a motor vehicular accident, which took place on 22/2/1997.

(2.) On appraisal of the evidence adduced, learned Motor Accident Claims Tribunal had awarded compensation to the extent of Rs.1,05,000.00.

(3.) Being dissatisfied with the extent of compensation, the appellant-claimant has filed the present appeal for seeking enhancement of the compensation.