ANWAR Vs. BHAWANI SINGH

JUDGEMENT

(1.) THE claimant appellant has filed this appeal against the award dated 29. 6. 2000 passed by Motor Accident Claims Tribunal, Jaipur City, jaipur in motor accident claim case no. 300/99.

(2.) IT is not necessary to narrate the facts of the case as the short controversy is that whether the compensation awarded by the Tribunal in this case is fair and reasonable?

(3.) LEARNED Tribunal has passed an award of Rs. 1,30,000/- with interest @ 12% per annum from the date of filing of the claim petition in favour of the claimant appellant for the two injuries suffered by him in an accident on 17. 12. 1998 out of which one on right thigh was found to be grievous as there were fractures of femur and patella bones on account of which he suffered 53. 40 % permanent disability in right lower limb. Heard learned counsels for the parties.