S. K. Awasthi, J. - (1.)Assailing the award dated 04.05.2007 passed by Fifth Additional Motor Accident Claims Tribunal (Fast Track) Morena, in Claim Case No. 207/2006 on the point of inadequacy of compensation, appellants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988.
(2.)The appellant had filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation on account of receiving injuries which he sustained in an accident took place on 21.07.2005.
(3.)It was pleaded by the claimant that before the accident, he was earning Rs.5,000/- per month by farming and selling of milk, but due to the accident, he received permanent disability and he cannot do any work, therefore, he has no source of income. Hence, the compensation as prayed in claim petition may be awarded.