- (1.) The present appeal has been preferred by the appellant-claimant Damanjeet Singh against the award dated 22.07.2014 passed by learned Motor Accidents Claims Tribunal, Fatehgarh Sahib (hereinafter Called the "Tribunal"), vide which he has been awarded compensation to the tune of Rs. 8,70,000/- on account of the injuries suffered by him in the motor vehicular accident which took place on 27.10.2011.
(2.) The present appeal has been preferred by the appellantclaimant for enhancement of amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record of the case meticulously.;