NARENDRA KUMAR JAIN, J. - (1.) Heard learned counsel for the appellant.
(2.) The injured-appellant has preferred this appeal for enhancement of the amount of compensation in respect of injuries sustained by him in motor accident took place on 8th October, 2002 and being aggrieved with the impugned award dated 25th August, 2005 passed by Motor Accident Claims Tribunal, Bandikui, whereby the learned Tribunal has awarded the total amount of compensation in his favour as Rs. 1,65,760/- with interest @ 6% per annum from the date of claim application i.e. 13th November, 2002.
(3.) The submission of the learned counsel for the appellant is that the amount of compensation awarded in the present case cannot be said to be an adequate amount of compensation looking to number and nature of injury and percentage of permanent disability. He further submits that no amount of compensation has been awarded under the head of physical pain and mental agony. He, therefore, contended that amount of compensation is liable to be enhanced.;