PRADEEP KUMAR Vs. MANGILAL

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of the compensation awarded to him vide Award dated 28th January, 1982, passed by IIIrd Additional Motor Accidents Claims Tribunal, Indore, in Claim case No. 81/79.

(2.) THERE is no dispute as to driving of the Car by respondent No. 2 at the time of accident and as to ownership of respondent No. 1, who was the last transferee of the vehicle and obtained possession of Motor Car on supurdginama from criminal Court.

(3.) THE contention of the learned Counsel for the appellant is that the learned Tribunal has assessed the general damages on the lower side without applying any multiplier. The claimant is a youngman and he will have to suffer the loss for the whole of life and as such the same deserves to be enhanced. There is no dispute as to the assessment of the income as Rs. 450/- p.m. and the assessment of disability to the tune of 20%.