SANJAY KUMAR Vs. KAUSHAL CHAND PATHAK

JUDGEMENT

(1.) The present appeal arises out of the award dated 31st January 2003 of the Motor Accident Claims Tribunal whereby the Tribunal has awarded a compensation amount of Rs. 1,000/- besides imposing costs of Rs. 1,000/- on the appellant claimant.

(2.) The brief conspectus of the facts is as follows:

(3.) Enhancement is also clamed by the appellant on the grounds of medical expenses, loss of income and conveyance charges. It is stated that the appellant paid medical bills of amount 25,000/- and could not work for 47 days and thus lost wages for the said period and compensation for the same is urged. The counsel also pointed out that the tribunal also erred in not awarding any interest and an adequate interest has to be granted by the tribunal. Nobody has been appearing for the respondents.