PAWAN KUMAR Vs. KARAM SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant Pawan Kumar against the award dated 28.07.2011 passed by learned Motor Accidents Claims Tribunal, Sonipat (hereinafter Called the "Tribunal"), vide which he has been awarded compensation to the tune of Rs. 55,650/- on account of the injuries suffered by him in the motor vehicular accident which took place on 14.04.2009.

(2.) The present appeal has been preferred by the appellantclaimant for enhancement of amount of compensation.

(3.) I have heard learned counsel for the parties and gone through the paper-book meticulously.