Rajesh Tandon, J. - (1.)Heard Sir Vikas Pande, Counsel for the appellant and Sri D.C.S. Rawat, Counsel for the respondent.
(2.)By the present A.O. filed under Sec. 173 of the Motor Vehicles Act, 1988, appellant has prayed for setting aside the award dated 2nd May, 2006 passed by the Motor Accident Claims Tribunal/District Judge/ 1st F.T.C. Haldwani, District Nainital in Motor Accident Claim Case No. 210 of 2005, Sri Vijay Kapil Vs. Union of India , whereby a sum of Rs. 52,200/ - has been awarded to the claimant-respondent.
(3.)Briefly stated, a claim petition was filed by the claimant-respondent being Motor Accident Claim Case No. 210 of 2005, Sri Vijay Kapil Vs. Union of India , claiming a sum of Rs. 1,00,000.00 towards compensation.
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