JUMMAN KHAN Vs. SUNIL KUMAR

JUDGEMENT

(1.) APPELLANT has preferred this appeal for the enhancement of the amount of compensation. The appellant was one of the claimants before the Motor Vehicle Claims Tribunal. The appellant was stated to have suffered injuries in the stated accident. It was further submitted that due to the accident he has suffered permanent disablement. Learned Tribunal found that the appellant could not prove any permanent disability, therefore, for the injuries suffered by the claimant the Tribunal allowed the compensation to the tune of Rs. 27,625/ - with interest thereon at the rate of Rs. 12% per annum.

(2.) IT is strenuously submitted by Shri Soni that the learned Claims Tribunal has wrongly held that the appellant did not suffer any permanent disablement. It is also contended that the Tribunal did not allow proper opportunity to the appellant to adduce evidence. It is also urged that in the facts and circumstances and evidence of the case the amount awarded is too mearge. On such contentions the prayer is made that the amount of compensation be enhanced.

(3.) ON the consideration of the evidence, the findings arrived at by the learned Tribunal can neither be said to be perverse not unreasonable. No illegality in the impugned award could be pointed out by the learned counsel for the appellant.