Guman Singh, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS appeal has been preferred by the injured Ku.Lalita for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Jaipur -cum -Rajasthan Coop. Tribunal, Jaipur vide judgment dt. 10.05.1999 whereby a sum of Rs. 30,000/ - was awarded to the injured appellant by way of compensation for 3% disability due to fracture of right Tibia and Fabula in the accident. The challenge in the appeal pertains to quantum of compensation only.
(3.) LEARNED Counsel for the appellant submits that the compensation awarded to the injured -appellant is on lower side i.e. sum of Rs. 15,000/ - was awarded by way of compensation for the disability caused while the appellant should have been awarded at least Rs. 25,000/ - on account of disability caused as the minimum amount to be paid under Section 140 of the Motor Vehicles Act is Rs. 25,000/ - in case of disability which came into force on 14.11.1994.;