Guman Singh, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal has been preferred by the injured Udai Shankar for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Kota vide judgment dated 27.9.2005 whereby a sum of Rs.90,000/- was awarded to the injured-appellant by way of compensation for 30% disability sustained about the injuries caused in the accident.
(3.) The challenge in the appeal pertains to quantum of compensation only.;