PANKAJ SRIVASTAVA Vs. NEW INDIA INSURANCE COMPANY LTD.
LAWS(ALL)-2019-11-242
HIGH COURT OF ALLAHABAD
Decided on November 03,2019

PANKAJ SRIVASTAVA Appellant
VERSUS
NEW INDIA INSURANCE COMPANY LTD. Respondents

JUDGEMENT

- (1.) Heard Sri Sanjay Tripathi, learned counsel for the appellants and Sri Harpal Singh Chadha, learned counsel for the Insurance Company.
(2.) Under appeal is the judgment and award dated 23.02.2015, passed by the Motor Accidents Tribunal/Additional District Judge, Court No. 10, Lucknow (in short "Tribunal") in the Claim Petition No. 0000638/12 (Pankaj Srivastava and others v. New India Insurance Company Ltd. and others).
(3.) The present appeal has been filed by the claimants-appellants for enhancement of compensation awarded by the Tribunal vide judgment and award dated 23.02.2015.;


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