SHANKAR Vs. BHOJRAJ AND ANR

JUDGEMENT

(1.) The claimant appellant has filed this appeal for the enhancement of quantum of compensation.

(2.) Heard the learned counsel for the parties and perused the impugned award dated 7th July, 2006, rendered by the Motor Accident Claims Tribunal, Jaipur City, Jaipur, whereby the learned Tribunal decreed an amount of Rs.56,500/- in favour of the claimant-appellant and against the non claimants-respondents.

(3.) Having heard the learned counsel for the parties and carefully perused the impugned award, it is noticed that the learned Tribunal after taking into consideration all the facts and circumstances of the case as also the entire evidence on record awarded Rs. 15,000/- for medical bills, nutritive diet and transportation; Rs.10,000/- for physical pain and trauma; Rs. 12,000/- for loss of income; and Rs.19,500/- for 12.42% permanent disability and thus, the learned Tribunal rationally computed the quantum of compensation to be Rs.56,500/-. The impugned award is well merited based on cogent finding, with which I fully concur and I do not find any ground to make any interference in the impugned award.