JAGDISH CHANDER Vs. MANJIT SINGH

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation.

(2.) THE facts of the case are that the appellant (hereinafter referred to as the claimant) was involved in road accident on 16-3-1989 in which he sustained certain injuries. Thereafter, he filed claim petition in the Court of Motor Accident Claims Tribunal, Karnal claiming rupees two lacs as compensation for the injuries sustained by him in the road accident, from the owner/driver of offending Motor-cycle No. HNL 9370 and insurer of the Motor-cycle.

(3.) THE Motor Accident Claims Tribunal awarded a sum of Rs. 38,400/- by assessing the claimant's income as Rs. 800/- per month, taking into consideration 25% disability by applying a multiplier of 16. The compensation was awarded by holding that the loss of income was to the extent of Rs. 200/- per month.