SANJAY KUMAR Vs. DHARAMBIR AND ORS

JUDGEMENT

(1.) CM No. 5678-CII of 2011 Delay of 48 days in filing the appeal is condoned for the reasons mentioned in the application. FAO No.1894 of 2011

(2.) This is an appeal brought by the claimant Sanjay Kumar for enhancement of compensation awarded to him in a sum of Rs.1,25,000/- by learned Motor Accidents Claims Tribunal, Karnal(for short 'the Tribunal'), vide award dated 30.07.2010.

(3.) The petition brought by Sanjay Kumar has been under section 163-A of the Motor Vehicles Act, 1988. Since the appeal involves computation of compensation only, elaborate facts of the case are not required to be noticed.