TEJRAM RATHORE Vs. SANJOG BARETH

JUDGEMENT

(1.) HEARD on admission.

(2.) APPELLANT/claimant Tejram Rathore is seeking enhancement of the compensation awarded by the Second Additional Motor Accidents Claims Tribunal (FTC), Janjgir Champa (for short 'the Tribunal') vide award dated 22-4-2009, passed in Claim Case No. 17/2009.

(3.) FOR the reasons best known to the appellant/claimant, no doctor was examined before the Tribunal to establish the nature of the injuries said to have been sustained by the appellant/claimant in the motor accident and the fact that those injuries resulted in any permanent disability.