Narendra Kumar Jain, J. - (1.) Admit. Shri Virendra Agrawal, Advocate, appears on behalf of the contesting respondent No.3.
(2.) Heard learned counsel for the parties.
(3.) Injured-claimant has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 against the impugned Award dated 8th July, 2003, passed by the Motor Accident Claims Tribunal, Bandikui, District Dausa, for enhancement of the amount of compensation.;