ISHWAR PAL ATTRI Vs. DEVINDER SINGH

JUDGEMENT

(1.) S .S. Sodhi, J 1. On May 21, 1978, the claimant Ishwar Pal Attri, while travelling in the mini bus CHW-3538 sustained injuries, when it was involved in an accident with a Punjab Roadways bus PUS-7631 at the crossing of Sectors 34 and 35, Chandigarh. A sum of Rs. 3500/- was awarded as compensation to the claimant.

(2.) THE claimant in appeal now is for enhancement of compensation.

(3.) THE claimant who is an Advocate appeared as PW. 2 and deposed that on account of his injuries he could not attend to his profession till August, 1978 and during that period, he suffered a loss of Rs. 2000/-. Besides this he also complained of a loss of agricultural income. Reference was also made to the pain and sufferings caused to him by these injuries.