LAKI MATHUR Vs. CHELA RAM

JUDGEMENT

(1.) All the appeals being CMA No. 472/1999, 37/1997, 64/1997, 361/1999 and 470/1999 have been filed by the claimant-appellants for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Bayana, Distt. Bharatpur vide judgment dated 10.9.96 whereby a sum of Rs. 10,773/-, Rs. 1,26,000/-, Rs. 1,80,000/-, Rs. 1,10,500/- and Rs. 6000/- was awarded by way of compensation to the claimant-appellants respectively.

(2.) The challenge in the appeal pertains to quantum of compensation only. CMA No. 472/1999

(3.) Learned counsel for the claimant-appellants submits that injured was 50 years of age and she sustained one fracture on her forehead and for which she was granted Rs. 5,000/- under the second schedule to the M.V. Act. That apart, the learned Tribunal has awarded Rs. 5773/- for the loss of salary of one month. It is also submitted that amount awarded by learned Tribunal is on lower side and same deserves to be enhanced.