SUMAN GHOSH Vs. KSHITISH CHANDRA DAS

JUDGEMENT

(1.) BY means of this appeal, the claimant -appellant has claimed enhancement of compensation and has also prayed that the Insurance Company be burdened with the liability to pay compensation.

(2.) IT is not disputed that the claimant was working as an assistant on bus bearing registration No. TR -01 -1322. On 17 -05 -2007 when the claimant was unloading goods of a passenger from the roof of the bus, the driver of the bus started the bus suddenly. As a result of this, the claimant fell down and suffered fracture of the right leg. He filed the petition for grant of compensation and the learned Tribunal has awarded a sum of Rs. 5,000/ - for purpose of treatment and another sum of Rs. 5,000/ - for pain, suffering and bodily injury, i.e. Rs. 10,000/ - in all. The Insurance Company has not been made liable since no insurance policy was produced on record.

(3.) THEREFORE , the award of the learned Tribunal is modified and the compensation is enhanced from Rs. 10,000/ - to Rs. 30,000/ -, i.e. by Rs. 20,000/ -. On the amount of compensation so awarded, the claimant shall also be entitled to interest @ 9% per annum from the date of filing of the claim petition, i.e. 10 -07 -2007 till payment/deposit of the awarded amount.