- (1.) The present appeal has been preferred by the appellantclaimant Gulzar Singh against the award dated 31.10.2005 passed by learned Motor Accidents Claims Tribunal, Kaithal (hereinafter called the "Tribunal"), vide which he has been awarded compensation to the tune of Rs. 2,78,000/- on account of the injuries suffered by him in the motor vehicular accident which took place on 14.09.2002.
(2.) The present appeal has been preferred by the appellantclaimant for the enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and gone through the paper-book meticulously.;