SAGARMAL AND ANR. Vs. LAXMAN SINGH AND ORS.

JUDGEMENT

(1.) This appeal been filed against the impugned judgment and award passed by the Motor Accident Claims Tribunal for enhancement of the quantum of compensation.

(2.) Brief facts of the case are that on behalf of the appellant's, claim petition was filed before the concerned Tribunal wherein notices were issued to the opposite parties. Reply was filed and issues were framed by the Tribunal. After hearing all the parties, the learned Tribunal passed the impugned award under appeal.

(3.) Learned counsel for the appellant has contended that the learned Tribunal while deciding the claim petition, has not decided the issue no. 2 properly and passed meagre amount under this issue. It is also contended that the learned Tribunal has erred in awarding sum of Rs. 4,61,000/- therefore, he requested that amount of Rs. 2,00,000/- may be enhanced under issue no.2.