CHUTRARAM Vs. ARVIND KUMAR

JUDGEMENT

(1.) The present appeal has been filed by the appellant-claimant seeking enhancement of the compensation amount awarded vide judgment/award dtd. 6/9/2018 passed by the Motor Accident Claims Tribunal, First Jodhpur Metropolitan ("learned Tribunal") in MAC Case No. 37/2013, (NCV No. 1489/14). By the award in question, a sum of Rs.10,47,442.00 was awarded in favour of the claimant with interest @9% per annum from the date of filing the claim petition.

(2.) The brief facts as pleaded in the claim petition are that on 21/1/2013, claimant- a truck driver holding a valid heavy-vehicle driving license met with an accident and sustained grievous injuries. During treatment, his right leg was amputated. Consequently, a claim petition was filed before the learned Tribunal claiming total compensation to the tune of Rs.64,90,000.00.

(3.) During the course of evidence, permanent disability certificate, showing disability percentage of 80% was placed on record. For establishing the income, claimant (A.W. 1) deposed that his monthly income was Rs.15,000.00 per month and in support, the employer Mr. Ramswaroop (A.W. 2) also tendered his testimony stating that the claimant was working as a truck driver and was receiving monthly salary of Rs.15,000.00.