KRISHNA Vs. BACHAN CHAUDHARY

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.50,000/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 24.11.2007.

(2.) IN the absence of any Appeal by the driver, owner and the INsurer, the finding on negligence reached by the Claims Tribunal has attained finality.

(3.) IT is urged by the learned counsel for the Appellant that the compensation awarded is too low and meagre. IT is urged that no compensation was awarded towards permanent disability. Admittedly, no evidence was adduced by the Appellant to prove that his disability would in any way affect his earning capacity.