- (1.) Leave granted.
(2.) This appeal has been filed against the judgment and order dated 06.07.2017 passed by the High Court. By which judgment, the High Court enhanced the compensation granted to the appellant from Rs.1.50 lac to Rs.2.50 lac.
(3.) The appellant was a fruit seller whose right hand was amputated after the accident. In the claim petition, the claimant, at page 24 in para 4, has claimed that he is entitled for compensation of Rs.9,05,000/- from the respondents jointly and severally and the claimant is suffering from financial crisis, therefore, he is unable to pay court fees on the said amount. Therefore, he had restricted his claim to the tune of Rs.3,00,000/-. The Tribunal accepted the case setup by the appellant and allowed the claim to Rs.1.50 lacs.;