MUKESH PRASAD MATHUR Vs. BHAWANI SINGH

JUDGEMENT

(1.) THIS appeal has been preferred on behalf of injured-appellant for enhancement of compensation awarded by the learned Motor accident Claims Tribunal, Sambhar Lake, distt. Jaipur vide judgment dated 24. 9. 99 whereby a sum of Rs. 29,000/- was awarded by way of compensation for 18. 4% disability caused on account of injuries sustained in the accident.

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

(3.) LEARNED counsel for the appellant submits that the learned Tribunal has awarded compensation of Rs. 25,000/- by way of lump sum for physical and mental pain as well as for permanent disability and, as such, amount deserves to be computed by taking appropriate multiplier commensurating with the percentage of disability.