JAI SINGH Vs. SAMUNDER SINGH

JUDGEMENT

(1.) THIS is the claimant's appeal seeking enhancement of compensation awarded vide award dated 17.08.2001 passed by the Motor Accident Claims Tribunal, Sonepat.

(2.) THE appellant met with an accident on 23.09.1998 when he was returning home. The claimant was 26 years old and was earning Rs.3,000 -4,000/ - from agricultural work and from tuitions. He remained in the hospital for a period of 42 days. The Tribunal recorded a finding that there was no evidence regarding the income or that he was giving tuitions. The Tribunal took the income to be Rs.2,000/ - per month as an unskilled labourer could earn Rs.1,800/ - per month during those days. Since there was a disability of 10%, his monthly loss was assessed at Rs.300/ - and Rs.28,400/ - was assessed on account of his disability. The Tribunal had awarded a sum of Rs.65,000/ - as compensation.

(3.) THE contention raised on behalf of the appellant is that the income assessed was on the low side and the multiplier method should have been applied and instead of 8, multiplier of 11 should have been applied. It was urged that the appellant was operated in PGIMS, Rohtak and some amount should be added for transportation and the appellant was also entitled to loss in the income for the period he was confined to bed which was 31/2 months and was entitled to attendant charges and compensation for special diet.