ASHOK Vs. SUKHBIR

JUDGEMENT

(1.) The present appeal has been filed by appellant-claimant Ashok, thereby, seeking enhancement of the compensation, so awarded by learned Tribunal vide Award dtd. 8/2/2012, on account of the injuries sustained by him, in a motor vehicular accident, which took place on 13/1/2010.

(2.) On appraisal of the evidence adduced, learned Motor Accident Claims Tribunal had awarded compensation to the extent of Rs.6,44,964.00 to the appellant-claimant.

(3.) So far as, the fact of accident and manner of its taking place is concerned, it is pertinent to mention that the respondents, who have been held to pay the compensation jointly and severally, have not challenged the liability, so fastened upon them.