V.S. Kokje, J. - (1.) Heard Mr. B.S. Bhati on behalf of the appellant and Mr. Lalit Kawadia for the respondents.
(2.) This is an appeal filed against a claim of Rs. 10,000/- granted by the MACT Udaipur. The claimant-respondent Meetha Lal was travelling from Udaipur to Bhinder on 23.11.87. The bus met with an accident resulting in injuries to the claimant respondent. According to the claimant four of his teeth became shaky and he suffered other injuries on the face and knee. He sued for a total compensation of Rs. 1,01,000/- The Tribunal granted the claim for Rs. 10,000/- only. The appellant aggrieved by the grant of claim to the extent of Rs. 10,000/- also, came in this appeal.
(3.) Learned counsel for the appellant submits that there is no legal evidence of the loss suffered by the claimant. According to the learned counsel only because four teeth became shaky, the respondent was not entitled to even Rs. 10,000/-. He further submits that the Doctor who gave the medical certificate was not examined and there is nothing on record to show that the claimant had suffered any injuries.;