- (1.) Leave granted.
(2.) The Motor Accident Claim Tribunal ('MACT') allowed the claim filed by the appellant and awarded compensation of Rs.11,36,000/-? as his left leg was amputated in a road accident. There were two appeals filed before the High Court. The appeal filed by the second respondent-?Insurance Company was partly allowed and the compensation was reduced to an amount of Rs.9,36,000/-?. The appeal filed by the appellant for enhancement of the compensation was dismissed.
(3.) No reason was given by the High Court for dismissing the appeal filed by the appellant. Even in the appeal that was filed by the Insurance Company, the High Court did not assign any reason for reducing the compensation from Rs.11,36,000/-? to Rs.9,36,000/-?.;