Arun Bhansali, J. - (1.) THIS appeal has been preferred by the claimant Bhog Ji aggrieved by the judgment and award dt. 16.03.2004 passed by the Motor Accident Claims Tribunal, Banswara ('the Tribunal'), whereby, the Tribunal awarded a sum of Rs. 7,000/ - as compensation to the appellant. The brief facts of the case are that the appellant was traveling in a Mini Bus No. RJ03 P 1019 as passenger, when the same turned turtle, as a result of which, appellant alongwith several passengers received injuries. The appellant filed a claim petition seeking compensation of Rs. 8,22,000/ - under various heads. The appellant himself was examined as AW -4 and he produced Permanent Disability Certificate (Exhibit -14), Injury Report (Exhibit -18), Discharge Ticket (Exhibit -19) and Medical Bills (Exhibits -20 to 26).
(2.) THE Tribunal after hearing the parties awarded Rs. 6,000/ - towards pain and suffering for the injuries sustained by him and Rs. 1,000/ - towards medical expenses. It was contended on behalf of the appellant that the Tribunal has awarded quite a meager amount for pain and suffering and the injuries sustained by the appellant. Sufficient evidence was placed on record to prove the permanent disability and the fact that the injuries have resulted in disfiguring the face of the appellant and, as such, he was entitled to higher compensation.
(3.) ON the other hand, learned counsel for the respondent Insurance Company supported the award impugned passed by the Tribunal. It was stated that the compensation awarded by the Tribunal is just and proper in the facts and circumstances of the case. No evidence other than the oral evidence of the appellant was produced for proving the claim raised by the appellant, consequently, the appeal deserves to be dismissed.;