DALIP SINGH, J. - (1.) HEARD learned Counsel for the parties and perused the material on record.
(2.) AT the joint request made by the learned Counsel for the parties, the matter is taken up for final hearing. The brief facts giving rise to this appeal are that on 26.6.1996 the appellant Krishna Gopal met with a motor accident, as a result of which he sustained multiple injuries including fracture of his right leg. As a result of the aforesaid injuries, the appellant remained hospitalised. The learned Motor Accident Claims Tribunal, Jaipur City, Jaipur has found that as per the evidence produced before it, there is 29% disability of the right leg. The appellant was 26 years of age at the time of accident and was a labour whose income as per the award was Rs. 2,000/ - (Rs. two thousand) per month.
(3.) LEARNED Counsel for the appellant has submitted that the learned Tribunal has awarded under the head of loss of income a consolidated amount of Rs. 50,000/ - (Rs. fifty thousand only) + addl. amount of Rs. 5,000/ - (Rs. five thousand only) for loss of income during the period of appellant remained in hospitalised. Learned Counsel for the appellant has further submitted that the amount of Rs. 50,000/ - so awarded for loss of income is a very meager amount and not inconsonance with the structured formula as provided under the II Schedule of the Motor Vehicles Act, 1988.;