MOHAMMAD SIRAJ Vs. FARUQ AHMAD

JUDGEMENT

(1.) Appellant has filed this appeal challenging the award dtd. 31/3/2017 passed by the Motor Accident Claims Tribunal seeking, enhancement of compensation amount.

(2.) Learned counsel for the appellant has submitted that the appellant has suffered permanent physical disability to the extent of 28%, whereas, the Tribunal has erred in considering the same as 25%. The income of the appellant has been taken by the Tribunal on a lower side. Hence, the amount of compensation granted by the Tribunal to the appellant is liable to be enhanced.

(3.) Learned counsel for respondent No. 3 has opposed the appeal and has submitted that there was no documentary evidence on record with regard to the income of the appellant, hence, the same was liable to be taken as per the minimum wages fixed by the State. The amount of compensation granted by the Tribunal was adequate.