GULABSINH GANPATSINH RATHOD Vs. RAVAJI DAHYAJI GAMIT

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant - original injured has filed present appeal seeking enhancement of compensation.

(2.) Appellant - Gulabsinh Rathod sustained grievous injuries in a road accident which took place on 4/8/1998. The appellant aged about 18 years was on duty as Conductor with luxury bus owned by respondent no.2 and insured with National Insurance Company - respondent no.3 herein. The bus in question rammed into stationary truck parked on the highway, as a result of which, the appellant - injured sustained grievous injuries over his left leg resulted into permanent partial disability. The appellant - claimant filed claim petition no.148/1999 before MACT (Aux.), Ahmedabad claiming compensation on various heads. The claim Tribunal after considering the evidence on record awarded amount of compensation under the various heads; <IMG>JUDGEMENT_338_LAWS(GJH)8_2023_1.jpg</IMG>

(3.) The appellant - original claimant has preferred the present appeal on the ground that the learned Tribunal erred in calculating the monthly income and has ignored the medical evidence and wrongly assessed permanent partial disablement.