SULOCHANABEN S JADAV Vs. BABUBHAI TUKARAMBHAI PATEL

JUDGEMENT

(1.) THE appellant original claimant is before this Court being aggrieved by judgment and award dated 21.09.1992 passed by the MACT (Main), Panchmahals at Godhara in MACP No.283 of 1985.

(2.) THE facts of the case are set out in para-2 and 3 of the judgment, which are reproduced for the ready perusal:-

(3.) LEARNED Advocate for the appellant-claimant submitted that while considering the question of award on medical expenses in para-14, the Tribunal lost sight of awarding the actual loss of income for two months, for which the appellant-claimant was as an indoor patient. He submitted that the Tribunal has not awarded any amount for 'attendant charges'. Taking the same figure of Rs.400/-, Rs.800/- is awarded towards actual loss of income and Rs.800/- for 'attendant charges', totalling to Rs.1,600/-.