ROSHAN Vs. DOMAN LAL YADAV

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant/ claimant seeking enhancement of the amount of compensation, challenging the impugned award dtd. 21/10/2021 passed by learned First Additional Motor Accident Claims Tribunal, Raipur, in Claim Case No.644/2019 whereby the claim application of the claimant has been allowed and only Rs.9,79,500.00 has been awarded for permanent disability to the extent of 65% sustained by the appellant.

(2.) Mr. Arvind Prasad, learned counsel for the appellant/ claimant would submit that the income of the appellant has wrongly been assessed as 6,000/- per month, which should be Rs.8,140.00 per month as per the Chhattisgarh Minimum Wages Notification issued by the office of Labour Commissioner, Chhattisgarh and the loss of income has been taken as 45%, which ought to have been taken as 55%, therefore, the amount of compensation be enhanced suitably.

(3.) Mr. Sangeet Kumar Kushwaha, learned counsel for the insurance company/respondent No.3 would submit that the amount of compensation awarded by learned Claims Tribunal is just & proper, which does not call for any interference.