BILLAL MIAH Vs. JAGABANDHU GOSWAMI

JUDGEMENT

(1.) This appeal is filed by the original claimant. He seeks enhancement of the compensation awarded by the Motor Accident Claims Tribunal No.1, West Tripura, Agartala by the impugned order dated 28th February, 2018 passed in Title Suit (MAC) No.39/2016.

(2.) Brief facts are as under:

(3.) Before the Tribunal, the claimant contended that from his vegetable selling business he was earning Rs.10,000/-(rupees ten thousands) per month. On account of the disability suffered due to the injury his earning had gone down drastically. He also claimed compensation for pain, shock and suffering and for medical expenditure.