JAMNALAL Vs. R.J. FOUJDAR

JUDGEMENT

(1.) THIS is an appeal filed by the claimant-injured against the award dated 17.2.1987 passed in Claim Case No. 158/81 by the 1st Motor Accident Claims Tribunal, Indore, whereby the learned Tribunal has awarded an amount of Rs. 9,580/-as compensation together with interest @12% per annum from 20.7.81, the date of claim petition till realisation.

(2.) THE facts giving rise to this appeal, briefly stated, are as follows:

(3.) AS regards the quantum of compensation, the learned Tribunal assessed compensation in respect of the damage done to the thela and the articles thereon as Rs. 1,080/-, expenditure incurred by the claimant on medicines as Rs. 250/-, loss of earnings as Rs. 2,250/-, general damages for pain and suffering as Rs. 6,000/-. Accordingly, a total amount of Rs. 9,580/- has been awarded as compensation as aforesaid.