PRADEEP Vs. PAPPU LAL

JUDGEMENT

(1.) Application for early listing of the case stands allowed for the reasons stated therein.

(2.) With the consent of counsel for the parties, the appeal is heard on merits.

(3.) Instant appeal has been submitted challenging the judgment and award dtd. 29/9/2015 passed by the Court of Motor Accident Claims Tribunal, Bundi, Rajasthan (hereinafter referred to as 'the Tribunal') in Motor Claim Case No.258/2013 whereby an amount of Rs.12,19,500.00 was awarded as compensation along with interest @ 7.5 % per annum under various heads on account of injuries sustained by the claimant-appellant.