NANDA RAM DAKOT Vs. RUSTAM

JUDGEMENT

(1.) This appeal has been filed by injured-claimant for enhancement of the compensation awarded vide award dated 30.6.1998 by the Motor Accidents Claims Tribunal, Kotputli, District Jaipur, in M.A.C.T. Case No. 370 of 1993.

(2.) For the reason that the present appeal has been filed for enhancement of compensation, therefore, there is hardly any necessity to discuss any other aspect of the case.

(3.) The claimant-injured sustained injuries in accident on 11.4.1992 when he was hit by truck No. HR 26-3665. After framing the necessary issues in regard to the negligence, accident and about quantum of compensation, the award has been passed. The Tribunal had found that the injured had suffered the injuries of dislocation and breaking of three teeth, amputation of left arm above elbow with 81 per cent permanent disability. The Claims Tribunal had found that injured-claimant was earning Rs. 1,200 per month. The Tribunal had awarded Rs. 2,00,000 for loss of teeth and amputation of left hand. Apart from above the Tribunal had awarded Rs. 10,000 for medical expenses, Rs. 10,000 for pain and mental agony and Rs. 50,000 for loss of future income. The total compensation was awarded as Rs. 2,70,000.