SMT. MINNI SIDDHU Vs. MANBEER SINGH & ORS.

JUDGEMENT

(1.) THE present appeal has been filed by the appellant -claimant under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') against the award dated 17.7.98 passed by the MACT, Jaipur in MAC No. 138/95 whereby the Tribunal has awarded the compensation of Rs. 28,000/ - for the injuries sustained by the appellant in the vehicular accident in question. It has been submitted by the learned counsel Mr. Sandeep Mathur for the appellant that considering the nature of injuries the amount of compensation awarded by the Tribunal is too meager which should be enhanced to a proper amount.

(2.) THERE is no substance in the sub mission made by the learned counsel for the appellant in as much as the appellant -claimant had sustained the injuries which were of very minor nature. The appellant had also not produced any evidence with regard to the treatment taken by her nor the bills in support of the medical expenses. Under the circumstances the Tribunal has awarded the compensation which is just and proper and does not call for any interference. The appeal being devoid of merits deserves to be dismissed and is accordingly dismissed.