JUDGEMENT
Vijender Singh Malik, J. -
(1.)This is an appeal brought by Deepak Verma, the claimant -injured seeking enhancement of compensation. Deepak Verma, the claimant had brought a claim petition under section 166 of the Motor Vehicles Act, 1988(for short 'the Act'). The said claim petition has been allowed by learned Motor Accidents Claims Tribunal, Rohtak (for short 'the Tribunal') vide award dated 01.12.2010 in a sum of Rs. 21,000.00 as compensation.
(2.)Deepak Verma suffered injuries in a road side accident that took place on 09.12.2008. He has suffered injuries on account of which he has suffered disability as well.
(3.)The claim petition is resisted by the respondents. They have denied the aforesaid averments of the claimant and have denied the claimant to deserve any amount as compensation.
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