- (1.) This appeal is preferred against the judgment and award dated 13.2.1995 passed by the Motor Accidents Claims Tribunal, Shivpuri, whereby the appellant/claimant was awarded Rs. 5,000 as compensation for the injuries sustained, with interest at the rate of 12 per cent per annum from the date of application.
(2.) This appeal is filed for enhancement of the award. The same was contested by the respondents that no enhancement is required.
(3.) The undisputed facts are that on 21.2.1988, the appellant was travelling in the respondents' bus No. MPQ 1456 from Guna to Shivpuri. The bus had met with an accident, in which the appellant was injured. Appellant claimed Rs. 25,000/- as damages for the injuries caused, Rs. 4,000 as expenses upon medicines etc., Rs. 4,000 for loss of earned leave and Rs. 5,000/- for mental agony etc., totalling Rs. 43,000/-.;