Narendra Kumar Jain, J. - (1.) Heard learned counsel for the appellant.
(2.) Injured-claimant has preferred this appeal against the impugned Award dated 23rd February, 2004 passed by the Motor Accident Claims Tribunal, Tonk, for enhancement of amount of compensation.
(3.) The learned counsel for the appellant contended that the amount of compensation awarded by the Tribunal is inadequate. He further contended that the injured sustained 6% permanent disability but no amount of compensation has been awarded under this head.;