SARJEET Vs. KAMLESH AND ANOTHER
LAWS(P&H)-2016-9-129
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 05,2016

Sarjeet Appellant
VERSUS
Kamlesh And Another Respondents

JUDGEMENT

- (1.)The present appeal has been preferred by by the appellantclaimant against the award dated 10.09.2008, passed by learned Motor Accidents Claims Tribunal, Bhiwani (hereinafter called the "Tribunal") vide which the appellant-claimant has been awarded compensation to the tune of Rs.2,71,000/- on account of the injuries suffered by him in the motor vehicular accident, which took place on 15.05.2006.
(2.)The present appeal has been preferred by the appellantclaimant for enhancement of award of compensation.
(3.)Notice was issued to respondent No.1 and the same was received back with the report of refusal. Thereafter, service upon respondent No.1 was effected by way of affixation.


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