PRATAPSINH RUPSINH BARIA Vs. PRAKASHCHANDRA NANDKISHOR PUROHIT

JUDGEMENT

(1.) The present appeal has been filed seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal (Auxi.) at Panchmahals, Godhra in MACP No.2167 of 2002, wherein and whereby the Tribunal has awarded a total compensation of Rs.64,000.00.

(2.) It is mentioned in the appeal that the Tribunal has committed error in not granting any amount towards prospective income and the appellant would be entitled to Rs.1,45,800.00. It is also stated that the appellant actually suffered a loss of salary for 7 months due to his 54% disability. It is stated that some persons were also kept as attendants, thus, more amount, under the head of transportation, should have been awarded. Thus, the appeal is filed on the basis that the claimant is not awarded an amount of prospective income as well as an amount of Rs.70,000.00 for 7 months for actual loss of salary and further enhanced amount of pain, shock and suffering. Further, it is also stated that the amount awarded towards medical expenses is a meager amount of Rs.45,000.00.

(3.) Per contra, learned advocate Mr.Thomas appearing for the respondent no.2 has submitted that the appeal does not require any interference and the judgment and award passed by the Tribunal, is just and proper.