T SRINIVASAN Vs. SHREYASH BHUPENDRA BHAI KEVAT

JUDGEMENT

(1.) The injured in an road accident, who was the claimant, before the Motor Accident Claims Tribunal, is the appellant.

(2.) Before the Tribunal, under several heads, totally Rs.10,00,000/- had been claimed. The Tribunal has awarded him Rs.4,32,240/- as total compensation.

(3.) According to the learned counsel for the appellant, the Tribunal, has not taken into account several relevant aspects, not awarded any amount towards transportation charges and a lesser amount has been awarded for expenses towards extra-nourishment. Although the disability has been arrived at 60% and 30%, it had awarded only Rs.80,000/-. No amount was awarded towards loss of future earning power and for loss of earning during his period of treatment.