ARUN KUMAR Vs. RAI SINGH

JUDGEMENT

(1.) The present appeal for enhancement of compensation arises out of the order passed by the learned Motor Accident Claim Tribunal on 19th January 2000 whereby the learned tribunal has awarded a sum of Rs. 38,000 with an interest payable @12% p.a. from the date of filing of the suit.

(2.) The brief facts of the case are stated as under:

(3.) The learned Counsel for the Appellant assailed the award of the learned Tribunal on the ground of it being inadequate and erroneous. The counsel stated that the Tribunal erred in passing only a sum of Rs. 5,000/- towards loss of income in spite of the fact that the petitioner appellant was unable to join his duties for about two years and even thereafter he was removed from his work as a peon. Secondly, the counsel for the appellant has assailed the said award on the ground that the compensation of Rs. 2,000 /- towards medical expenses is also on the lower side. The medical records show that the appellant was admitted in hospital thrice, initially for two days, then for about one and a half months in Sufderjang Hospital and then in ESI Hospital for 3 months. His contention is that a lot of money was incurred on his treatment, medication and conveyance.