NAVIN SINHA,J. - (1.) Leave granted.
(2.) The appellant is in appeal aggrieved by the order of the High Court, claiming inadequacy of compensation granted to him in a motor accident case.
(3.) The appellant was travelling in a bus of the respondent Corporation and met with an accident on 19.02.2010, due to rash and negligent driving of the bus driver who hit a lorry from behind. As a consequence of the injuries suffered, the left leg of the appellant had to be amputated. The Tribunal awarded a compensation of Rs.4,08,850/. The High Court in appeal enhanced the same to Rs.5,10,350/. The appeal preferred by the respondent Corporation was dismissed.;