- (1.) The present appeal has been preferred against the award dated 06.05.2010 passed by the learned Motor Accidents Claims Tribunal, Sirsa (hereinafter called the "Tribunal"), vide which appellant-claimant Heera Lal has been awarded compensation to the tune of Rs.3,52,500/- as compensation on account of the injuries suffered by him in the motor vehicular accident which took place on 19.05.2008.
(2.) The present appeal has been preferred by the appellantclaimant for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record of the case meticulously.;