(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 8/2/2012 passed by the Motor Accident Claims Tribunal (Aux), Jamnagar in MACP No. 550 of 2004, the insurance company has preferred this appeal.
(2.) Heard Mr. H.G. Mazmudar, learned advocate for the appellant. Though served, no one appears for the other respondents.
(3.) As such, by the impugned judgment and award, the Tribunal has granted just and adequate compensation of Rs.91,280.00 to the claimant who was injured in the accident, which took place on 1/10/2004 while the original claimant was travelling in Chakda rickshaw bearing registration no. GJ-10-V-3774 . The Tribunal having considered the oral as well as documentary evidence such as FIR at exhibit 38, panchnama of the scene of occurrence at exhibit 39, charge-sheet at exhibit 40, insurance policy at exhibit 44, medical papers at exhibits 45 and 48, disability certificate at exhibit 49, and injury certificate at exhibit 47, has considered the income of the original claimant who was 18 years old at Rs.2,000.00 p.m. and considering 17% permanent partial disability of the body as a whole, has awarded has awarded a sum of Rs.65,280.00 by applying multiplier of 16. Additionally, the Tribunal awarded a sum of Rs.6,000.00 as actual loss of income for 3 months, Rs.10,000.00 as pain, shock and suffering and Rs.10,000.00 under the head of attendants, transportation and special Diet and thus, awarded a sum of Rs.91,280.00.