SHITAL DAS Vs. SANGITA RANI DAS

JUDGEMENT

(1.) This appeal is filed by the original claimant to challenge the judgment of the Motor Accident claims Tribunal, Sonamura dated 22.05.2019 passed in TS(MAC) No.08 of 2017.

(2.) Brief facts are as under:

(3.) The Claims Tribunal believed the income of the claimant at Rs.350/- per day and believed that he would have worked for 25 days in a month. His monthly income was, therefore, assessed at Rs.8750/-. The Tribunal awarded Rs.43,544/- for purchase of medicines and medical charges and Rs.29,600/- towards transportation. Rs.19,500/- was awarded for two attendants for a period of 39 days @ Rs.250/- per day per attendant. His total period of inactivity was assessed at four months, Rs.35,000/- was awarded for actual loss of income for the said period @ Rs.8750/- per month.