(1.) THIS appeal is filed by the claimant challenging the award dated 6.9.1999 passed by I Additional Member Judge, Motor Accident Claims Tribunal, Morena in claim case No. 201/97.
(2.) BRIEF facts of the case are that the appellant-claimant has filed an application for compensation alleging that on 27.8.1997 he met with an accident with truck No. MP 07 A 8157 which was owned by respondent No. 1, driven by respondent No. 2 and insured by respondent No. 3.
(3.) THIS appeal is filed on the ground that the amount of compensation awarded by the Claims Tribunal is on the lower side.