Guman Singh, J. - (1.) THE learned Counsel for both the sides agreed for final disposal of the appeal at admission stage.
(2.) HEARD learned Counsel for the parties. This appeal has been preferred by the injured Parimal Prasad for enhancement of compensation awarded by the learned Judge, ADJ (F.T.) No. 7, Jaipur City, Jaipur vide judgment dt. 13.12.2005 whereby a sum of Rs. 84,000/ - was awarded to the injured appellant by way of compensation for 28.22% disability sustained on account of the injuries caused in the accident.
(3.) THE challenge in the appeal pertains to quantum of compensation only.;