SUDERSHAN SINGH Vs. SURINDER SINGH

JUDGEMENT

(1.) The learned Motor Accident Claims Tribunal, Rajouri has vide award dtd. 21/10/2021 awarded Rs.8,96,520.00 along with interest pendentelite and future @ 9% per annum in favour of the appellant-claimant. The liability has been fastened upon the respondent No.3-Insurance Company by the Tribunal.

(2.) The claimant has filed the present appeal for enhancement of compensation in his favour. The respondent Nos. 1 & 2 are not required in the case as the liability, as stated above, has been fastened upon the Sr. No. 48 Insurance Company and the enhancement, if any, is to be directed the same is required to be met by the said respondent-Insurance Company.

(3.) The appellant met with an accident on 4/11/2018 and suffered permanent disability.