- (1.) Leave granted.
(2.) This appeal, by special leave, is directed against the judgment and order passed by the High Court of Gujarat at Ahmedabad in First Appeal No. 358 of 2012, dated 14.02.2012. By the impugned judgment and order, the High Court had enhanced the compensation awarded by the Motor Accident Claims Tribunal (Auxiliary) Navsari Camp at Ahwa ('the Tribunal", for short) from Rs.44,500/- to Rs.54,500/- though the original compensation sought by the claimants was Rs.3,00,000/-.
(3.) We have heard learned counsel for the parties to the lis.;