Prakasanand vs Harender And Ors
2022 Latest Caselaw 14726 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                            FAO No.2932 of 2022
                            Date of Decision:-18.11.2022

Prakasanand
                                                       ...Appellant

                            Versus

Harender and others
                                                       ...Respondents

CORAM:- HON'BLE MS. JUSTICE NIDHI GUPTA

Present:- Mr. Neeraj Sheoran, Advocate for the appellant.

NIDHI GUPTA J.(Oral)

The present appeal has been filed by the appellant for

enhancement of compensation awarded by the learned Motor Accident

Claims Tribunal, Sonipat vide judgment dated 05.10.2021.

The only contention raised by learned counsel for the appellant

is that the appellant, who is 70 years of age, his three fingers were cut off in

the accident. Admittedly, the appellant is working as a Priest and

compensation of Rs.3,55,500/- has been awarded by the Tribunal.

In view of the facts, I found no ground to interfere in the

compensation awarded by the learned Tribunal.

Resultantly, the appeal stands dismissed.

November 18, 2022                           ( NIDHI GUPTA )
Vijay Asija                                      JUDGE


Whether speaking/reasoned                 Yes / No
Whether Reportable                        Yes / No




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