NAVJOT SINGH Vs. HARPREET SINGH
LAWS(SC)-2020-1-132
SUPREME COURT OF INDIA
Decided on January 13,2020

Navjot Singh Appellant
VERSUS
HARPREET SINGH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Not satisfied with the enhancement granted by the High Court in an appeal arising out of the award of the Motor Accident Claims Tribunal, the claimant has come up with the above appeal.
(3.) We have heard the learned counsel for the claimant and the learned counsel for the Insurance Company.;


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