GANPAT SINGH Vs. GUNDU CHANDRASHEKAR

JUDGEMENT

(1.) Heard Mr. Milton Marshal for the Appellant and Mr. Amey Kakodkar for Respondent no.3-Insurance Company.

(2.) This Appeal challenges an Award dtd. 11/9/2017 by which the Motor Accident Claims Tribunal (Tribunal) has awarded compensation of Rs.11,963.00, with interest at the rate of 5% per annum from the date of the claim petition to the Appellant-Claimant who suffered injuries in a vehicular accident that took place on 6/9/2015.

(3.) Mr. Milton Marshal, the learned Counsel for the Appellant, submits that there is clear evidence on record about the Appellant suffering a loss of Rs.1,18,380.00 towards salary that he could not earn for 3 1/2 months when he was being treated for the injuries sustained by him. Accordingly, he submits that an award of at least Rs.10,000.00 should have been made towards conveyance.