Vineet Kothari, J. - (1.) This appeal of injured claimant is directed against the award dated 18.4.1996 of the MACT, Sojat deciding claim case No.252/1992 in the accident which took place on 25.9.1991 at 6 PM when the claimant was travelling in a Jeep No. RNM 6786 from Jaitaran to Nimaj on account of the said jeep turned turtle by hitting a road side stone, the said claimant suffered injuries and consequently filed said claim petition.
(2.) While deciding other issues in favour of the claimant, deciding issue No. 5, the learned Tribunal held that for the injuries on chest, hips and knees suffered by the claimant-appellant, who was aged 13 years at that point of time, the compensation of Rs. 40,000/- was considered adequate as against the claim of Rs. 4,67,000/- filed by the claimant.
(3.) None is present on behalf of the claimant-appellant.;