SATYA NARAYAN Vs. RAM NARAYAN

JUDGEMENT

(1.) THIS appeal has been preferred on behalf of injured-appellant for enhancement of compensation awarded by the learned Motor accident Claims Tribunal, Jaipur District, jaipur vide judgment dated 10. 11. 1999 whereby a sum of Rs. 40,000/- was awarded by way of compensation for 45% 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. 20,000/- by way of lump sum for the disability caused and medical bill and, as such, amount deserves tob e computed by taking second schedule to be the guideline.