GYARSI LAL Vs. SHRAVAN KUMAR YADAV

JUDGEMENT

(1.) Heard.

(2.) With the consent of learned Counsel for both the parties, this appeal is being disposed off at admission stage.

(3.) This appeal has been preferred by the claimant-appellant against the award passed by Motor Accident Claims Tribunal, (for short 'the Tribunal ') Tonk, dated 27th March, 2000, in Claim Case No. 17/98, whereby a sum of Rs. 82,000/- was awarded on account of the injuries sustained by the appellant in the accident on the basis of mutual settlement on behalf of both the sides.