MADAN SAINI Vs. KANHIYALAL

JUDGEMENT

(1.) THE claimant -appellant has filed this appeal for enhancement against the award dated 22nd November, 1994 whereby Motor Accident Claims Tribunal, Jaipur City, Jaipur allowed a sum of Rs. 25,000/ - as compensation along with interest @ 2% per annum from 17th March, 1990.

(2.) ACCORDING to learned Counsel for the appellant, it was proved by medical evidence that the appellant got a number of injuries including 5% permanent disability, and the appellant was an electrician as well as contractor arid thus the award amount is quite inadequate. Learned Counsel for the Insurance Company submitted that there is no evidence to show that earning capacity of the appellant was reduced and thus amount awarded by the Tribunal is reasonable.

(3.) I have considered the submissions. In view of entire facts of the instant case, the amount of compensation deserves to be enhanced.