MUJJAFAR ALI Vs. ROOP CHAND

JUDGEMENT

(1.) The present appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the claimant-appellant (for short 'the claimant') against the judgment and award dtd. 19/6/2012 passed by the Motor Accident Claims Tribunal, Bundi (for short 'the Tribunal') in Claim Case No. 516/2008 titled as "Mujjafar Ali v. Roop Chand and Anr." whereby the Tribunal has awarded a sum of Rs.72, 227.00 along with interest @ 6% per annum to be paid 12/12/2008 as compensation in favour of the claimant.

(2.) Learned counsel for the claimant submits that the Tribunal has committed an error in not considering the disability certificate filed by the claimant. Learned counsel for the claimant further submits that as per disability certificate, the claimant suffered 15% permanent disability but the Tribunal has not considered the loss of income on account of disability as suffered by him. The Tribunal has not awarded any amount under the head of future prospects. So, judgment of the Tribunal be modified accordingly.

(3.) Despite service of notice, none has put in appearance on behalf of respondent No. 2.