MOHAMMAD ISRAIL Vs. DTC

JUDGEMENT

(1.) ADMIT.

(2.) For the last number of hearings no one is appearing on behalf of the respondent/DTC and I have, therefore, proceeded to decide this matter in the absence of the counsel for the respondent.

(3.) The appellant has filed this appeal for enhancement of compensation awarded by the Motor Accident Claims Tribunal for the injuries sustained by him in a road accident caused by the rash and negligent driving of the offending vehicle by its driver. The only ground taken in the appeal for enhancement of compensation is that the Tribunal has not taken into consideration the future prospects in the life and career of the deceased to arrive at the loss of future earnings and appropriate compensation has not been granted for pain and suffering caused to the appellant. It is submitted that the appellant remained in the hospital for a period of about three months and his right leg above knee was amputated and still a meagre sum of Rs.16,000.00 has been awarded as compensation for pain and suffering in favour of the appellant.