RATTAN Vs. HARJINDER SINGH AND OTHERS

JUDGEMENT

(1.) Claimant/Appellant has preferred this appeal against the inadequacy of the award of compensation awarded by the Motor Accident Claims Tribunal, Yamuna Nagar at Jagadhri (for short 'the Tribunal') vide order dated 10.05.2013.

(2.) The accident took place on 15.02.2011 in which the claimant/appellant received serious injuries. Complainant was a cleaner by profession and was doing the job with his physical capacity. In the said accident, his left leg was amputated and second leg was crushed.

(3.) The Tribunal held that the accident in question took place due to rash and negligent driving of respondent No.1. The vehicle was found to be fully insured. While assessing the compensation to be paid to the claimant/appellant, the Tribunal calculated the compensation in the following manner:-