PAWAN KUMAR Vs. CHHAGANLAL

JUDGEMENT

(1.) The challenge in the present appeal is to the award dtd. 30/8/1999 passed by the Judge, Motor Accident Claims Tribunal, Rajsamand on the file of M.A.C.Case No.71/98 wherein and whereby the claim of the appellant for compensation for injury sustained by the appellant was partly allowed granting a compensation of Rs.3,31,000.00 with interest.

(2.) The present appeal is filed by the claimant aggrieved by the fixation of compensation on lower side.

(3.) Heard both sides.