- (1.) The appeal is directed against the award dated 03.08.1999 and enhancement is prayed for.
(2.) The appellant was injured in a motor vehicle accident on 07.07.1997 and awarded a compensation of Rs.87,350/-.
(3.) Learned counsel for the appellant argued that out of the awarded amount, a sum of Rs.77,350/- was given on account of medical bills and an amount of Rs.10,000/- was awarded for hospitalization, pain and suffering, which was pittance. Nothing was awarded for 50% disability incurred by the appellant.;