BRIJESH GUPTA Vs. VIJENDER KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS.1,18,000/ - awarded to the Appellant for having suffered injuries in an accident which occurred on 13.06.2007.

(2.) IN the absence of any Appeal by the owner, driver or the INsurance Company, the finding of negligence has become final between the parties.

(3.) ON the other hand, it is urged on behalf of the Respondent No.3 Insurance Company that the Appellant was unsuccessful to prove that he was working in any provision store and, therefore, the Claims Tribunal rightly declined to grant any loss of income to the Appellant. It is contended that the compensation of RS.25,000/ - awarded towards the pain and suffering was sufficient which covered the head of loss of amenities.