AJAY KUMAR SINGH Vs. HARJEET SINGH BHATIA

JUDGEMENT

(1.) THE Appellant seeks enhancement of compensation of Rs. 6,51,406/- awarded for having suffered injuries in an accident which took place on14.02.2006. THE compensation was awarded under the following Heads:-

(2.) THE Appellant suffered fracture of right femur bone, fracture of both bones of left leg, fracture of nasal bone and injuries on other parts of the body. THE Appellant filed his affidavit Ex.PW-2/A by way of evidence and in para 3 and 4 testified as under:-

(3.) IN this case the Appellant claimed that he was in private employment and was earning Rs. 15,000/- per month. No evidence of employment or the nature of job carried by the Appellant was given. IN the circumstances, the Claims Tribunal took the minimum wages of a graduate to compute Appellant's income.