RAJ KUMAR Vs. RAM

JUDGEMENT

(1.) THE appellant has claimed for enhancement against the award passed by the learned Motor Accident Claims Tribunal and has also prayed for interest on the awarded amount.

(2.) THE learned Motor Accidents Claims Tribunal, on a conspectus of the evidence before it awarded a sum of Rs. 1,50,000/ - to the appellant herein. He had claimed his income to be Rs. 6,000/ - per month, but considering the proved fact that he belongs to the IRDP family, which as per norms is below the poverty line, the learned Motor Accidents Claims Tribunal held that his income could not be Rs. 6000/ - per month, as claimed.

(3.) THE medical record consists of Ex.PB, Ex.PC and Ex.PE which conclusively proves the irreversible damage caused to the limbs of the appellant namely shortening of the left leg and amputation of right arm below the elbow joint. There is no doubt that having sustained these injuries the appellant will be crippled throughout life and unable to earn a normal living.