NOORBEG Vs. RAJESH & ORS

JUDGEMENT

(1.) The appeal has been preferred by the claimants for enhancement of compensation calling in question award dated 10.1.2007 passed in Claim Case No. 145/2006 by Motor Accident Claims Tribunal, Morena.

(2.) The Tribunal has awarded compensation of Rs. 65,000 on account of 20% permanent disability incurred by the claimant due to the injuries sustained in the accident, it was claimed that claimant used to earn by doing the work of loading-unloading, a sum of Rs. 300-350 per day.

(3.) The only question agitated is about quantum of compensation to be awarded, the Tribunal has awarded Rs. 60,000 on account of permanent disability and Rs. 5,000 has been awarded on account of medical expenditure.