KULDEEP SINGH Vs. KAMLESH CHANDRA & OTHERS

JUDGEMENT

(1.) This appeal has been filed by the claimant for enhancement of the award amount as awarded by learned Claims Tribunal vide award dated 11.03.2010.

(2.) The brief facts which are not in dispute are that the accident had taken place on 05.04.2008 when the claimant was traveling to Mumbai Near Lalpuriya Mandir, A.B. Road, Chachoda, District- Guna, due to rash and negligent driving of the non-applicant No.2 resulting in injuries to the appellant. He had suffered fracture of right Tibia Bone and a criminal case was registered.

(3.) In this appeal, it is submitted that compensation has been awarded to the tune of Rs.45,000/- with 6% interest, whereas Claims Tribunal erred in rejecting the medical bill (Ex.-P/23) and has awarded interest on the lower side. It is also submitted that the appellant being a cleaner of truck, will not be able to carry on his job and therefore, on account of loss of job opportunity, compensation should have been enhanced and the bill amount (Ex.-P/23) should have been awarded so also interest on higher side.