NARESH SINGH Vs. VIJAY KUMAR

JUDGEMENT

(1.) The appellant seeks enhancement of award, passed by the learned Motor Accident Claims Tribunal, Udhampur, whereby the appellant has been awarded compensation to the tune of Rs.7.57 lacs. It is suffice to mention that the insurer-respondent No.3 has been held liable to pay compensation to the petitioner with the liberty to recover the same from the private respondent Nos. 1 & 2.

(2.) The respondent Nos. 1 and 2 appeared through their counsel but did not appear later on and the case was heard in the absence of the said respondents.

(3.) The appellant submits that the Tribunal has not awarded the compensation as per the disability suffered by him. The appellant has submitted that the Tribunal has not otherwise awarded the compensation to the appellant keeping in view the facts that have come on record and also recorded by the Tribunal in its Award dtd. 26/12/2015. The learned counsel for the appellant has reiterated the submissions made in the appeal.