(1.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Civil judge (Sr.Dvn.) and A.M.A.C.T., Belur in MVC No. 183/2008 on 2.1.2010.
(2.) THE claimant has sustained injuries in the motor vehicle accident that occurred on 9.1.2007. On account of fracture to the left hand, he suffered disability and he was not able to do agricultural work as was done earlier. Hence, he filed a claim petition before the Tribunal seeking compensation. The Tribunal having held that she accident was caused due to the negligence on the part of the rider of the motor cycle, has fastened liability on the insurer to pay the compensation of Rs. 99,300/ - with interest at 6% p.a. Being, aggrieved, the claimant is before this Court.
(3.) THE argument of the learned counsel for the insurer is, the whole body disability assessed by the Tribunal at 15% is on the higher side and it should have been taken at 8% to 9%. Accordingly, he has sought for reduction of the same.