Narendra Kumar Jain, J. - (1.) Admit. Mr. Amarnath Pareek appears for the contesting respondents.
(2.) Heard learned counsel for the parties.
(3.) The injured has preferred this appeal for enhancement of the amount of compensation against impugned award dated 17th December, 2007, whereby the learned Tribunal has awarded total compensation of Rs. 9,000/- in his favour in respect of injuries sustained by him in an accident took place on 13th March, 2007 arising out of use of motor vehicle.;