VIKAS GOEL Vs. ROSHAN LAL AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant against the award dated 16.03.2012, passed by the learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded a sum of Rs.2,44,900/- as compensation on account of injuries suffered by him in the motor vehicular accident, which took place on 08.02.2010.

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

(3.) During the pendency of appeal, the appellant-claimant has also filed an application under Order 41 Rule 27 of Code of Civil Procedure, 1908 for producing the disability certificate dated 23.11.2012 in the additional evidence.