KRISHAN KUMAR Vs. MAHADEV KRISHAN KANT

JUDGEMENT

(1.) The present appeal has been preferred by the claimant-appellant aggrieved by the quantum of compensation awarded by the Motor Accident Claims Tribunal, Hisar vide award dtd. 21/12/2011.

(2.) Since the facts, as recorded in the impugned award passed by the Tribunal, are not in dispute, the same are not being reproduced herein for the sake of brevity.

(3.) The Tribunal in the present case had awarded the following compensation : <IMG>JUDGEMENT_74_LAWS(P&H)3_2024_1.jpg</IMG>