TILAK RAJ Vs. PARMOD KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,11,000/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered fracture of tibia in both legs in a motor vehicle accident which occurred on 13.04.1986.

(2.) IN the absence of any Appeal by the driver, owner or the Insurer of the truck No.RSF -6577, the finding on negligence has attained finality.

(3.) IN the absence of any evidence with regard to the Appellant's income, the Claims Tribunal took the minimum wages of a semi -skilled worker to compute the compensation towards the loss of future earning capacity. The compensation awarded by the Claims Tribunal is tabulated hereunder: - <FRM>JUDGEMENT_4294_ILRDLH22_20121.htm</FRM>