- (1.) The claimant appellant has filed this appeal against the judgment dated 17th July, 2000 passed by Motor Accident Claims Tribunal, Jaipur City, Jaipur in motor accident claim No. 341/1993.
(2.) It is not necessary to narrate the facts in detail as the only question is that whether the amount of compensation awarded by learned Tribunal is fair and adequate?
(3.) The claimant appellant suffered four injuries in an accident which occurred on 28th April, 1993 out of which one on right arm and one on left leg were found to be grievous. As per the permanent disability certificate Ext. 1 the claimant appellant suffered 30.2% permanent disability in the right upper limb. Learned Tribunal has passed an award of Rs. 60,000/- in favour of the claimant appellant.;