MOTI LAL Vs. KALYAN SINGH & ORS.

JUDGEMENT

(1.) This civil misc. appeal under section 173 of the Motor Vehicles Act, 1988 for enhancement of compensation has been filed against the judgment and award dated 28.4.1998 passed by the learned Motor Accident Claims Tribunal, Jaipur City, Jaipur (in short to be referred as, 'the Tribunal') in Claim Petition No.52/95 whereby the appellant has been awarded a compensation of Rs.85,000.00 along with interest @ 12% per annum from the date of filing of the claim petition.

(2.) It is contended that in relation to the injuries sustained by the appellant, the compensation which has been awarded is at the lower side and it needs to be enhanced.

(3.) On the other hand, it is contended that the learned tribunal has properly appreciated the matter and a reasonable compensation has been awarded.