- (1.) The Order of the Court was as follows:
(2.) Heard learned counsel for the appellant.
(3.) The injured-appellant has preferred this appeal for enhancement of the amount of compensation in respect of injuries sustained by him in a motor-accident took place on 1st August, 2004, and being aggrieved with the impugned Award dated 24th July, 2007 passed by the Additional District & Sessions Judge (Fast Track) No.3 (M.A.C.T.), Tonk, in MAC No.170/2007 (28/2005), whereby the learned Tribunal awarded a total compensation of Rs.25, 172/- with interest at the rate of 6% per annum from the date of claim application i.e. 9th November, 2004, in his favour, as under:- 1. Rs.11, 520/-For loss of income due to 3% permanent disability 2. Rs.6, 000/-For physical pain and mental agony 3. Rs.4, 000/-For loss of income for two months during which he remained under treatment 4. Rs.1, 152/-For medical bills 5. Rs.2, 000/-For nutritious food6.Rs.500/-For transportation;