SURENDRA SINGH Vs. BHABHUT RAM & OTHERS

JUDGEMENT

(1.) This is an appeal against the judgment and award dated 04.06.2007 passed by the Judge, Motor Accident Claims Tribunal (I), Jodhpur.

(2.) While praying for enhcncement, learned counsel for the appellant submitted that the amount was too meagre and the same should be enhanced. He had spent rupees more than one lac on the medical expenses.

(3.) The main argument of the learned counsel for the appellant was that on account of injuries, he has suffered disability and his left knee was operated. Therefore, he had suffered loss in his working capacity. Still, no amount towards future loss of income has been awarded.