DOMAN SAHU Vs. MANOHAR SAHU

JUDGEMENT

(1.) SMT. Somshukla Sarkar, learned Counsel for the appellant is heard on admission.

(2.) APPELLANT Doman Sahu is seeking enhancement of the compensation awarded by the 4th Additional Motor Accidents Claims Tribunal, Raipur (for short 'the Tribunal') vide award dated 19-1-2006, passed in Claim Case No. 14/2005.

(3.) THE Tribunal awarded Rs. 10,000/- towards medical expenses; Rs. 3,000/- towards special diet; Rs. 2,000/- towards pain and suffering. THE Tribunal, thus awarded a total sum of Rs. 15,000/- as compensation to the claimant.