TASLIM Vs. MOHD. YAMIN

JUDGEMENT

(1.) This appeal has been preferred in Claim Petition No. 232/98, by appellant Taslim, injured, for enhancement of compensation awarded by the Motor Accident Claims Tribunal, Jaipur City, Jaipur, vide Award dated 5th June, 1999, where by a sum of Rs. 51,000.00, was awarded by way of compensation for 8.71% disability caused on account of injuries in the accident.

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

(3.) Learned counsel for the appellant submits that the injured was 12 years girl at the time of accident and the Tribunal has failed to award adequate compensation and she deserves to be awarded compensation for loss of earning commensurating with the percentage of disability adopting II Schedule of the Motor Vehicles Act (for short the Act) to be a guideline.