SHAKEEL AHMED Vs. NAWAL SINGH AND ORS.

JUDGEMENT

(1.) The learned counsel for both the sides agreed for final disposal of the appeal at admission stage. Heard learned counsel for the parties.

(2.) This appeal has been preferred by the injured Shakeel Ahmed for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Gangapur city, Distt. Sawai Madhopur vide judgment dated 20.3.2003 whereby a sum of Rs. 41,085.00 was awarded to the injured-appellant by way of compensation for 10% disability sustained about the injuries caused in the accident.

(3.) The challenge in the appeal pertains to quantum of compensation only.