CHABI SHARMA Vs. BINOD CHAUDHARY

JUDGEMENT

(1.) Heard Mr. Arwind Kumar Lal, learned counsel for the appellant and Mr. Yogendra Prasad learned counsel for the respondent no. 2.

(2.) Aggrieved with award dtd. 21/9/2015 passed by the learned District Judge-1-cum-Presiding Officer, Motor Vehicle Accident Claims Tribunal, Lohardaga in Compensation Case No. 06 of 2013, the appellant/claimant has preferred this appeal for enhancement of awarded amount.

(3.) Compensation Case was instituted by the appellant for grant of compensation on account of disability of appellant arising out of use of motor vehicle. Prayer was also made for grant of just and fair compensation for Rs.19,49,563.00 along with interest @ 9% per annum from the date of application till realization.