J.R.GOYAL, J. - (1.) INSTANT appeal has been preferred by the appellant -claimant for the enhancement of the compensation awarded by the Motor Accident Claims Tribunal (hereinafter to be referred as 'Tribunal'), Jaipur City, Jaipur dated 1.12.1992 in M.A.C. No. 423/1988.
(2.) BRIEF facts of the case are that on 14.4.1988 at about 9.30 a.m. the claimant Banshidhar was going from the main gate of Ramniwas Park by his scooter bearing registration No. DHU -8033 to attend the office, a mini bus, driven by respondent No. 1 Shamshuddin, owned and insured with respondent No. 2 Sh. Ambrish and United Insurance Co. Ltd. respectively, came from behind with high speed and hit the scooter driven by Banshidar, as a result of which the claimant sustained injuries. Learned Tribunal after concluding the trial awarded compensation of Rs. 21,413/ - with the stipulation to make the payment within a period of three months with interest @ 12% per annum from the date of filing the claim application i.e., 16.6.1988, failing which the rate of interest @ 18% per annum was made payable from the date of filing the claim application.
(3.) AGGRIEVED by the award, on the ground of inadequacy, this appeal has been filed by the appellant.;