SABITA JENA Vs. LELIN JENA

JUDGEMENT

(1.) Learned 1st MACT, Cuttack in the impugned judgment dtd. 25/2/2016 has directed for payment of compensation to the tune of Rs.34,41,408.00 to the claimant on account of serious injuries sustained in the motor vehicular accident dtd. 26/1/2012.

(2.) The amount of compensation has been calculated as follows:-

(3.) The injured - claimant represented through his wife has come up in appeal praying for enhancement. Dissatisfied with the compensation amount, it is submitted on behalf of the claimant that the learned Tribunal did not grant any amount towards future prospects and further, the amount granted towards loss of amenities of life is inadequate. It is also contended that no future medical expenses and attendant cost has been granted by the learned Tribunal.