SANDEEP Vs. NEHRU AND ORS

JUDGEMENT

(1.) This is an appeal brought by the claimant for enhancement of compensation. He had brought a petition under section 166 of the Motor Vehicles Act, 1988 for the injuries he suffered in a road side accident that took place on 24.05.2010.

(2.) Learned Motor Accidents Claims Tribunal, Jhajjar (for short 'the Tribunal') has awarded a sum of Rs.4,20,000/- as compensation to the claimant vide award dated 30.08.2011.

(3.) Since the dispute between the parties is not regarding the mode of accident and the question is only on quantum of compensation, it would not be necessary to reproduce the facts.