PAWAN KUMAR SHARMA Vs. RAJESH KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 14.11.20111, passed by the learned Motor Accidents Claims Tribunal, Yamunanagar at Jagadhari (hereinafter called the 'Tribunal'), vide which appellant-claimant Pawan Kumar has been awarded the compensation to the tune of Rs.1,31,163/-, as a result of petition filed by him under Section 163-A of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') and on account of the injuries suffered by him in the motor vehicular accident, which took place on 15.12.2009.

(2.) The present appeal has been filed for enhancement of the compensation.

(3.) I have heard Ms. Minakshi Poswal, Advocate for Mr. R.S. Mamli, Advocate, learned counsel for the appellant, Mr. V. M. Gupta, Advocate for learned counsel for respondent No.3 and gone through the paper-book carefully.