BAKSHISH SOBTI Vs. ASHOK KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation in respect of the injuries suffered by the Appellant in an accident which took place on 25.01.1995. The Appellant was hit by a bus bearing DL -1P -7555 while the Appellant was going on his two -wheeler scooter No.DND -5561.

(2.) THE Tribunal awarded compensation of Rs. 13,555/ - towards purchase of medicines whose bills were placed on record, Rs. 2,000/ - each towards conveyance and special diet, Rs. 10,000/ - towards pain and suffering and Rs. 39,170/ - for loss of income for ten months for which the Appellant could not attend to his work.

(3.) THE Appellant did not produce any evidence with regard to any functional disability affecting his earning capacity. Thus, in view of Raj Kumar Vs. Ajay Kumar And Another, (2011) 1 SCC 343, the Appellant was not entitled to any compensation for loss of earning capacity.