KAMAL SINGH Vs. MOHD RAFIQ

JUDGEMENT

(1.) - Case is listed in default of P. P. for the respondent No. 2. Learned counsel for appellant prays for dispensing with services of respondent No. 2 as services of respondent No. 2 are not necessary for just disposal of the appeal. In view of this, services of the respondent No. 2 are dispensed with.

(2.) WITH the consent of parties, heard on merits.

(3.) THIS is an appeal filed by claimant under section 173 of the Motor Vehicles act against an award dated 9. 1. 2007 passed by Fifteenth Motor Accidents Claims tribunal, Indore in Claim Case No. 167 of 2004. By the impugned award, the Claims tribunal has awarded a sum of Rs. 3,000 to the claimant by way of compensation for the injury which appellant sustained in an accident. According to the claimant, i. e. , appellant herein, the compensation awarded is on lower side and hence, need to be enhanced. So the question that arises for consideration is whether any case for enhancement in compensation awarded by the Tribunal on facts/evidence adduced is made out and if so to what extent?