- (1.) Having suffered sixteen percent disability, having granted a compensation amounting to Rs.53,000/- alongwith interest @ 12%, the appellant has still challenged the award dated 08.09.1999 passed by the Motor Accident Claims Tribunal, Jaipur ('the learned Tribunal', for short).
(2.) In a nutshell, the facts of the case are that on 15.10.1995, around 10:15 AM, the appellant was riding on his scooter. Because of the redlight, in front of the Mahila Hospital, the appellant stopped his scooter behind a roadways bus and waited for the light to turn green. While he was waiting, a mini-bus, bearing registration No.RJ-26- P-0046, being driven in rash and negligent manner, came and hit the scooter from behind. Because of the impact, the scooter was pushed into the roadways bus. Because of the said accident, the appellant suffered injuries in his jaw, left hand, teeth and in his left femur bone. Consequently, he was hospitalized from 15.10.1995 to 13.11.1995.
(3.) Subsequently, the appellant filed a claim petition before the learned Tribunal. In order to substantiate his case, the appellant examined two witnesses and submitted fifteen documents. After going through the oral and documentary evidence, the learned Tribunal granted the compensation, as aforementioned. Hence, this appeal for enhancement.;