ACHYUT Vs. MAHADEO

JUDGEMENT

(1.) By preferring this appeal, appellant who is original claimant claiming enhancement of the compensation which is awarded by the Motor Accident Claims Tribunal, Amravati in M.A.C.P. No.169 of 2000 decided on 30/1/2008.

(2.) Facts leading to file this appeal may be stated briefly as under:

(3.) It is further contention of the appellant that at the time of accident, appellant was serving as a driver in Maharashtra State Road Transport Corporation, Chandur Railway and was drawing salary. Due to the accidental injuries, he could not attend the work for 289 days out of the same he was paid for 106 days. He has sustained the loss of income of 183 days. He has also sustained the functional disability, therefore he is entitled to claim the compensation on various grounds. He claimed the compensation by bifurcating the same as follows: