Guman Singh, J. - (1.) Heard.
(2.) This appeal has been preferred by the appellant Smt. Shanti Devi, injured claimant,for enhancement of compensation, against the Award, passed by learned Motor Accident Claims Tribunal, Jaipur, district, Jaipur, vide Award dated 25.2.1999, whereby 75% of the total amount of Rs. 1,84,000/- was awarded for amputation of her right hand, which resulted on account of the injury sustained in the accident.
(3.) The only challenge in the appeal pertains to quantum of compensation and for awarding 100% compensation by reversing the finding of the Tribunal that the injured appellant had contributed by 25%.;