ABDUL WAHID Vs. BABBU

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The claimant-appellant has preferred this appeal against the award dated 31.7.90 passed by the 4th Additional Motor Accidents Claims Tribunal, Durg, for enhancement of the amount awarded.

(3.) The accident occurred on 1.6.1988. While the claimant was travelling in a bus No. MKT 1116 belonging to Durg Travels Pvt. Ltd., another bus No. CIS 8178 dashed the first bus from behind, as a result of which, the applicant received injuries on right hand and forehead. He was admitted in the Government Hospital, Durg. He was operated upon and a steel road was inserted in his right hand. When he could not improve, the steel rod was removed from the right hand. The treatment continued for about a year. It is said that at the time of accident he was earning Rs. 5,000 per month. He had also to engage a servant paying Rs. 450 to him. For medicines, he had incurred Rs. 3,000. It is said that because his right hand has been permanently disabled, even he is not in a position to give and take. The appellant claimed compensation of Rs. 1,00,000.