- (1.) Leave granted.
(2.) The claimant is aggrieved by the quantum of compensation.
(3.) According to the appellant, he suffered injury in a motor accident and fractured his leg. He filed an application for grant of compensation and the Motor Accident Claims Tribunal, by its award dated 06.06.2005, granted a compensation of Rs.50,000/- with costs and interest @ 7% p.a. from 19th March, 2004. The claimant, aggrieved by the quantum of compensation, preferred an appeal, which had been dismissed by the impugned judgment and order.;