JAI PRAKASH ALIAS PAPPU Vs. SIKANDER

JUDGEMENT

(1.) Vide this order above mentioned two appeals would be disposed of as they have arisen out of award dated 02.03.2016 passed by the Motor Accident Claims Tribunal.

(2.) Claimant Jaiprakash @ Pappu had filed the claim petition seeking compensation under Section 166 of the Motor Vehicle Act, 1988, seeking compensation on account of injuries suffered by him in the motor vehicle accident which had occurred on 11.12.2011.

(3.) Vide award dated 02.03.2016, Tribunal has allowed the claim petition filed by the claimant. Hence, claimant has filed the appeal seeking enhancement of compensation amount, whereas, the Insurance Company has filed the appeal seeking dismissal of the claim petition.