KUNWARJI Vs. NISARKHAN

JUDGEMENT

(1.) THIS is an appeal by the claimant-injured against the award dated April 22, 1981, made by the Motor Accidents Claims Tribunal, Indorei in Claim Case No. 57 of 1978, whereby the learned Tribunal has awarded compensation amounting to Rs. 32,500 with interest at 6% per annum in respect of the injury sustained by the claimant as a result of the motor accident caused due to rash and negligent driving of the truck be'ar-ing registration No. MPM-3231, driven by the driver, respondent No. 2.

(2.) THE facts giving rise to this appeal, briefly stated, are as follows :

(3.) BEING aggrieved by the inadequacy of compensation awarded by the learned Tribunal, the appellant-claimant has filed this appeal for enhancement of the amount of compensation.