RANCHHODBHAI DAHYABHAI PATEL Vs. GANESH VINAYAK THORAT

JUDGEMENT

(1.) The claimant injured of M.A.C.P. No.1763 of 2005 has challenged the judgment dtd. 14/6/2010 passed by Motor Accident Claims Tribunal (Aux.), Vadodara, praying for enhancement in the compensation amount.

(2.) Mr. M.T.M. Hakim, learned advocate for the claimant submitted that the claimant had urged before the Tribunal that he was earning from agriculture work and, thus, Mr. Hakim stated that in absence of any documentary evidence, the Tribunal should have taken the assistance of minimum wages schedule for assessing the income, which comes to Rs.2,500.00 per month. Mr. Hakim submitted that 40% prospective rise in income was also required to be assessed.

(3.) Advocate Mr. Hardik P.Mehta for the insurance company submitted that the Tribunal has considered 10% permanent disability, which is apt, and accordingly the amount has been granted under all the heads, which is just and proper, thus, requires no indulgence of this Court.