- (1.) THE Motor Accident Claims Tribunal, Jalandhar on an application under Section 110-A of the Motor Vehicles Act, filed by claimant, who was 24 years of age at the time of accident, alleged to have taken place on 25th July, 1983, had awarded a sum of Rs. 25,000/- as compensation on account of the injuries sustained by him.
(2.) AGGRIEVED against the said award, the claimant-appellant has preferred this appeal for enhancement of the compensation.
(3.) IN the instant case the only question is with regard to the quantum of compensation.;