- (1.) LEAVE granted.
(2.) THIS appeal is directed against the judgment and order passed by the High Court of Madhya Pradesh in Miscellaneous Appeal No. 2942/2008, dated 17.05.2010. By the impugned judgment and order, the High Court has enhanced the compensation awarded by the Motor Accident Claims Tribunal (for short 'the Tribunal') from Rs. 4,07,000/ - to Rs. 4,77,000/ -. The claimants had approached the High Court for grant of compensation since the minor child had lost his both legs in a motor vehicle accident. The Tribunal, after considering the evidence on record, has come to the conclusion that the only compensation that would be payable to the child is a sum of Rs. 4,07,000/ - with interest.
(3.) AGGRIEVED by the award so passed by the Tribunal, the Appellant(s) had approached the High Court. The High Court, after considering the entire evidence on record once over again, has thought it fit to increase the claim of the Appellant(s) from Rs. 4,07,000/ - to Rs. 4,77,000/ -. Aggrieved by the meager compensation so awarded by the High Court, the Appellant(s) is/are before us in this appeal.;