MANOJ DEBNATH Vs. ANUP BHATTACHARJEE; NITAI SAHA @ NITAI CH SAHA; MANIK DAS; ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This appeal for enhancement of compensation has been filed by the petitioner-claimant who is admittedly a workman.

(2.) The brief facts are that the petitioner-claimant was working as a conductor in a bus bearing registration No. ML 05D 5384. This bus met with an accident on 30th December 2008 near Shillong. According to the claimant he received some injuries on his chest and, therefore, he was suffering from pain and went to various doctors and got himself treated both at Shillong and at Chennai. He claimed compensation in this regard.

(3.) The Commissioner Workmen's Compensation awarded sum of Rs.21,084 to the petitioner-claimant for the medical expenses incurred by him and another sum of Rs.15,000/- was awarded for loss of 3(three) months income i.e. a total of Rs.36.084/-. The respondent-insurance company with which the vehicle was insured was held liable to pay the compensation.