NEPAL BHOWMIK Vs. SANGITA RANI DAS

JUDGEMENT

(1.) This appeal is filed by the original claimant challenging the award dated 22nd May, 2019 passed by the Motor Accident Claims Tribunal, District - Sepahijala.

(2.) Brief facts are as under :

(3.) The Claims Tribunal by the impugned award held the driver of the vehicle solely negligent in causing the accident. The Tribunal awarded a sum of Rs.1,69,540/- by way of compensation to be paid with interest @ 6% per annum by the insurance company. The Tribunal had awarded Rs.61,040/- for medical expenditure and Rs.16,000/- by way of loss of salary of 32(thirty-two) days of hospitalization. His salary was estimated at Rs.350/- per day. The Tribunal believed that the claimant would not be in a position to work for 6(six) months after discharge. The Tribunal believed that he would yet work for 25(twenty-five) days in a month. For 6(six) months, actual loss of income was assessed at Rs.52,500/-. The Tribunal awarded a further sum of Rs.40,000/- towards pain, shock and suffering and that is how the Tribunal arrived at the total compensation of Rs.1,69,540/-. This award the claimant has challenged in this appeal. He seeks enhancement of the compensation.