AJIT SINGH Vs. MADAN SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30.4.1990 of the Motor Accident Claims Tribunal in Suit No.565/1979 whereby the learned Tribunal has passed an award in the sum of Rs.79,000/- with cost together with simple interest @ 9 per cent per annum from the date of filing of the petition till passing of order in favour of the appellant while granting one month's time failing which the awarded amount shall carry an interest of 12 per cent per annum.

(2.) Brief facts of the case, as noted by the Tribunal, are as follows :

(3.) With the assistance counsel for the appellant, I have gone through the record of the case. It is the case of the appellant that the appellant had received various injuries and fractures in the left leg and left hip including left eye which necessitated a protracted medical treatment and also affected his earning capacity. The amount of Rs.79,000/- awarded to him is on the lower side.