MAHRAJBI IMAM HUSSAIN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The claimant in MVC No. 497/2011 on the file of the Principal senior Civil Judge and Additional M.A.C.T., Belgaum (for short "the Tribunal") has filed this appeal challenging the quantum of compensation awarded in respect of injuries sustained by him in the accident that occurred on 2/10/2010.

(2.) Briefly stated the facts are that the appellant and others were traveling in a heavy passenger vehicle bearing registration No.GA-01/X-0508 and since the driver drove it in a rash and negligent manner, he lost control and the bus turned turtle causing injuries to the passengers. The appellant suffered following injuries:

(3.) She was admitted at Goa Medical college for five days. The appellant claimed that she was rolling out incense sticks and was earning Rs.150.00 per day. The Tribunal considered her income @ Rs.3,000.00 per month and awarded the following compensation: