- (1.) The appellant has approached this Court in this appeal for enhancement of the compensation awarded to him by Motor Accident Claims Tribunal/Special Judge (S.C./S.T. Act), Banda vide award dated 11.05.2005 in Motor Accident Claim Petition No. 119/70 of 2001, whereby compensation of Rs.10,795.90/- together with pendente lite simple interest @ 8% per annum was awarded.
(2.) We have heard Sri R.K. P0rwal, Advocate holding brief of Sri Punit Kumar Gupta, Advocate, appearing for the appellant, and carefully perused the impugned award.
(3.) Learned counsel for the appellant has vehemently argued that the Tribunal has illegally discarded the disability certificate issued by the Chief Medical Officer, Banda, wherein permanent disability to the extent of 40% of the appellant was held, so the award is bad in the eye of law and amount of compensation awarded to the appellant need enhancement.;