- (1.) Appellant has filed this appeal, challenging the award dated 11.10.2017 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.
(2.) Learned counsel for the appellant has submitted that the Tribunal has erred in taking the disability of the appellant as 50%, whereas, permanent disability of the appellant had been determined as 60% vide disability certificate Exhibit-14. Compensation had not been granted to the appellant towards loss of future prospects. Hence, the compensation amount granted by the Tribunal was liable to be enhanced.
(3.) Learned counsel for respondent no. 3, has opposed the appeal.;