ASHOK KUMAR JAIN Vs. DURMILA BHARTI AND ORS.

JUDGEMENT

(1.) This appeal arises out of the award dated 10-2-2009 passed by 8th Additional Motor Accident Claims Tribunal (FTC), Bilaspur (hereinafter referred to as "the Tribunal") in claim case No. 60/07 awarding compensation of Rs. 3,49,571/- in favour of the injured-claimant.

(2.) Facts of the case, in brief, as that on 21-4-2006 when injured appellant Ashok Kumar Jain was travelling in a bus bearing registration No. CG-04-E-0261, the said vehicle turned turtle as a result of which appellant sustained grievous injuries. He was initially hospitalized at Kawardha and thereaffter he was referred to hospital at Raipur where in order to save his life, his left hand from the elbow was amputated by the doctors. He remained in hospital from 21-4-2006 to 5-5-2006.

(3.) A claim case was filed by the injured claimant before the Tribunal for compensation of Rs. 12 lacs, inter alia, pleading that before the accident he was working as Sales Executive-cum-Accountant in a petrol pump namely Amba Fuels, drawing monthly salary of Rs. 7.000/- at the time of accident he was 42 years of age, on account of amputation he has been thrown out of the job, is not doing anything and would be compelled to live with amputated hand lifelong, therefore, he is entitled for suitable compensation.