ASHOK BALIRAMJI BRAMHNE Vs. SUDHIR BABURAO LANDGE

JUDGEMENT

(1.) On 05.01.2016, This Court Issued Notice For Final disposal of the matter. The Respondents are served. Shri B.Lahiri, the learned counsel appears for respondent No.3. None appeared for other respondents.

(2.) In M.A.C.P. No. 243 of 2012, decided on 20.08.2015, the Motor Accident Claims Tribunal, Amravati, has directed payment of compensation of Rs. 72,400/, inclusive of 'no fault liability' along with interest at the rate of 8% per annum from the date of filing of the petition till its realization, on account of disability which the claimant is said to have suffered as a result of an accident in question which occurred on 22.03.2012. The claimant is before this Court claiming enhancement of compensation on the ground that the permanent disability suffered by him was to the extent of 50% and accordingly, he is entitled to get compensation.

(3.) The Tribunal has held that the claimant has neither produced any document on record nor examined Dr.Belsare to prove the disability certificate placed on record as Article "A". But taking into consideration the injury certificates at Exh. 27 and 36 and the present physical condition of the claimant, it is held that at the most it can be said that the claimant has suffered physical disability to the extent of 10% only. On the basis of this, the calculations of compensation has been done.