SARAL SRIVASTAVA,J. - (1.) Heard Sri Anand Kumar Sinha, learned counsel for the appellant-Insurance Company and Sri A.N. Bhargava, learned counsel for the respondent-claimant.
(2.) The present appeal has been filed by the appellant-Insurance Company, challenging the order dated 29.03.2007 passed by Additional District Judge/M.A.C.T./F.T.C.4, Etah whereby the Tribunal has awarded Rs. 7,69,028/- as compensation to the claimant-respondent.
(3.) The claimant-respondent have filed cross-objection no. 228618 of 2007 under Order 41, Rule 22 C.P.C. for enhancement of compensation.;