SAVITRI Vs. IRFAN

JUDGEMENT

(1.) WITH the consent of the parties, this appeal is being heard and disposed of at admission stage.

(2.) HEARD learned counsel for the parties.

(3.) THIS appeal has been preferred on behalf of appellant-injured for enhancement of compensation awarded by the learned Motor accident Claims Tribunal, Jaipur district, jaipur vide judgment dated 8. 4. 96 whereby a sum of Rs. 45,000/- was awarded for 29. 03% disability caused in the accident.