Rajesh Tandon, J. - (1.)Heard Sri D.S. Patni, counsel for the Appellant and Sri T.A. Khan, counsel for the Respondent No. 2.
(2.)By the present A.O. filed under Sec. 173 of the Motor Vehicles Act, Appellant has prayed for enhancement of the award dated 1st October, 2002 passed by the Motor Accident Claims Tribunal/District Judge, Nainital in Motor Accident Claim Petition No. 164 of 2001 Sri Chandra Ballabh Nainwal v/s. Mohd. Sadab, whereby the claimant / Appellant has been awarded a sum of Rs. 1,89,100.92 towards compensation along with interest ® 9% per annum.
(3.)Briefly stated, a Claim Petition was filed by the claimant / Appellant being Motor Accident Claim Petition No. 164 of 2001 Sri Chandra Ballabh Nainwal v/s. Mohd. Sadab claiming a sum of Rs. 6,00,000/ - towards compensation.
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