GOPAL Vs. R S KOTHANI AND ANR

JUDGEMENT

(1.) Being dissatisfied with the amount of compensation under the award dated 27th March, 2001 rendered by Motor Accident Claims Tribunal, Jaipur, the Appellant has preferred this appeal for enhancement of the quantum of compensation.

(2.) In this case, the Appellant Gopal sustained two grievous injuries and three simple injuries in an accident. He is found to have suffered 22% permanent partial disability. He was employed as a peon in Account General Office, Jaipur at the time of accident. On account of having sustained injuries on his skull, legs and mouth, he is unable to perform his routine functions smoothly, hence he has prayed to enhanced the amount of award.

(3.) Heard the learned Counsel for the Appellant as also the learned Counsel for the Respondent No. 2 and carefully perused the relevant material on record.