SUKUMAR PATTJOSHI Vs. RAJDEEP LEASING AND FINANCE

JUDGEMENT

(1.) ADMIT.

(2.) The matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) The appellant has filed this appeal for enhancement of compensation for the injuries suffered by him in a road accident, mainly on three grounds, namely, (1) that the appellant was admittedly 30 years of age at the time of the accident and, therefore, to arrive at the loss of income the tribunal ought to have applied the multiplier of 18 in place of 15; (2) that there was no rebuttal to the evidence of the appellant that he was immobilised till July, 1993 and could not attend to work for a period of seven months because of the injuries suffered by him and the appellant was, therefore, entitled to the loss of income for these seven months whereas the tribunal has awarded only three months income as the loss of income sustained by the appellant; and (3) that the tribunal has awarded a meagre sum of Rs.5,000.00 towards pain and sufferings.