MAHESH CHANDRA SHARMA,J. - (1.) Instant civil misc. appeal has been filed against the judgment and award dated 5.2.2009 passed by learned Judge, Motor Accident Claims Tribunal, Jaipur City, Jaipur ('the learned Tribunal' for short hereinafter) whereby learned tribunal awarded Rs. 53,000/- as compensation in favour of the claimant.
(2.) Brief facts of the case are that the claimant filed a claim petition before the learned Claims Tribunal claiming compensation of Rs. 12,35,000/-.
(3.) Thereafter, notices were issued. Reply to the claim petition was filed before the learned Claims Tribunal. On the basis of the pleadings of the parties, the learned Claims Tribunal framed the issues.;