SANAT KUMAR Vs. MADAN SINGH

JUDGEMENT

(1.) FAO 209/1983 is directed against the judgment and order of the Motor Accident Claims Tribunal (for short "the Tribunal"), whereby the learned Tribunal vide its judgment dated 12th April, 1983, has awarded a sum of Rs. 60,025/- together with interest @ 9% per annum on account of the accident that had occurred on 16.8.1976 at about 9.30 am at Wazirabad Bridge.

(2.) The facts of this case as disclosed in the claim petition are as under:

(3.) The Tribunal, after appreciating the evidence and material on record, has come, to the conclusion that the appellant herein is entitled to compensation under various heads as follows:- Mental Pain, Agony and Sufferings Rs.9000/-; Permanent Disability Rs.8000/-; Special DietRs.3,600/-; Purchase of Medicines and Treatment Charges Rs.13,000/-; Purchase of Calipers Rs.3,575/-; Conveyance Charge Rs.3,410/-; and Loss of earnings due to permanent disability Rs.19,440/- (after deducting 10% towards lump sum payment which is Rs.21,600/-).