MOHD SAGIR Vs. MOHD IRFAN ALAM & ORS

JUDGEMENT

(1.) The appellant was the claimant before the Motor Accident Claims Tribunal (Tribunal) in accident claim case (MACT suit no.266/10), instituted on 01.09.2010, seeking compensation for injuries suffered in a motor vehicular accident that occurred on 28.07.2010, due to the negligent driving of a Tata-709 truck bearing registration no.DL-1LG-7865.

(2.) The tribunal after inquiry, by judgment dated 14.05.2012, accepted the said claim case and awarded compensation in the total sum of Rs.2,23,100/-, directing the third respondent (insurer) to pay the said amount inclusive of Rs.1,26,672/- as the loss of future income due to functional disability which was evaluated at 55% for a period of two years, also adding Rs.15,834/- towards loss of income for three months.

(3.) The appeal was filed with the grievance that the amount of compensation awarded is inadequate. It was put in the list of 'Regulars' as per order dated 05.09.2012. When it is called out in its own turn, there is no appearance on behalf of the appellant.