HARISH Vs. MANGAL SINGH

JUDGEMENT

(1.) THE Appellant seeks enhancement of compensation of RS.2,81,738/- awarded to him for having suffered injuries in a motor accident which occurred on 30.05.2007.

(2.) IN the absence of any Cross Appeal, the finding on negligence has become final between the parties.

(3.) IT is urged by the learned counsel for the Appellant that the Claims Tribunal gravely erred in awarding compensation on the basis of the notional income of RS.15,000/- per annum. At least the minimum wages of a Matriculate ought to have been taken into consideration for awarding the compensation. IT is contented that no compensation has been awarded for loss of amenities and inconvenience in life.