MAZHAR HUSSAIN Vs. SHANTILAL

JUDGEMENT

(1.) CLAIMANT is the appellant in this appeal. He is aggrieved by the award rendered by the learned Member of Tribunal awarding him less compensation for the injuries which he sustained. In all, he was awarded Rs. 13,000/-. According to claimant, it is less. He wants more and hence he is in appeal under Section 173 of Motor Vehicles Act. The impugned award is dated 21.4.2000, passed by learned Ilnd A.M.A.C.T., Mandsaur, in Claim Case No. 147/97.

(2.) THE only issue involved in appeal is whether compensation awarded to claimant is adequate or inadequate. The other issues such as negligence or liability are not in dispute nor urged. Rather they are in favour of appellant and not being assailed by the respondents either in cross objection or in appeal, they have become final and need not be gone into nor discussed.

(3.) HEARD Mr. V.K. Jain, learned Counsel for the appellant, Mr. S.S. Samvatsar, learned Counsel for respondent Nos. 1 and 3 and Mr. Dandwate, learned Counsel for respondent No. 2.