BHANU KUMAR Vs. VASUDEV

JUDGEMENT

(1.) THIS appeal has been preferred on behalf of injured-appellant for enhancement of compensation awarded by the learned Motor accident Claims Tribunal, Jaipur city, jaipur vide judgment dated 19. 6. 2000 whereby a sum of Rs. 1,33,000/- was awarded by way of compensation for 40% disability caused on account of injuries sustained in the accident.

(2.) THE only challenge in the appeal pertains to quantum of compensation only.

(3.) LEARNED counsel for the appellant submits that the learned Tribunal has awarded a sum of RS. 40,000/- as compensation for the disability sustained in the accident 2 while the amount deserves to be computed by adopting appropriate multiplier commensurating with the percentage of disability. It is also submitted that injured was 15 years old young boy and was a student and he sustained injuries whereby he lost one eye apart from fractures of mendible of face, disfiguration breaking of two teeth as well as fracture and dislocation of wrist and finger and, as such, amount of Rs. 20,000/- awarded for mental pain and agony deserves to be enhanced.