DURYODHAN SAHOO Vs. CHATRUBHUJA NAYAK AND ORS.

JUDGEMENT

(1.) THIS appeal is against the award dated 7.5.2012 passed by the learned 3rd Motor Accident Claims Tribunal, Bhubaneswar in MACT Case No. 42/347 of 2006 awarding compensation of Rs. 5,92,800/ - with interest at the rate of 7% per annum from the date of the application.

(2.) THE petitioner -claimant No. 1 -Duryodhan Sahoo is the appellant in this appeal. He is none other than the injured. Respondent Nos. 1 and 2 are the insured owner of the vehicle and the insurer Insurance Company, respectively. The appellant seeks for enhancement of the award amount taking the following grounds:

(3.) LEARNED counsel for the Insurance Company has argued in support of the award claiming that the same is just and appropriate. He has further argued that learned Tribunal should have determined the income of the injured at Rs. 35,000/ - per annum on the basis of the evidence adduced by none other than the injured claimant.