KALYANRAM Vs. HAJARI RAM & ORS.

JUDGEMENT

(1.) This appeal arises out of a motor accident's claim. On 23.2.1987, the claimant Kalyan was riding on a motor vehicle. He met with an accident by collision with a truck driven by Hazariram. As a result of the accident, the claimant suffered injuries and ultimately, his right leg was amputated and he suffered multiple fractures in his left leg.

(2.) The claimant-appellant, who was 24 years of age at the time of the accident was working as a Hamal in a transport company, claimed his earning at that time Rs. 50.00 per day. He also claimed to have earned Rs. 10.00 to Rs. 15.00 per day from his business of sewing gunny bags, in addition to his regular income of Hamali. He further claimed that because of accident, he became incapable of earning his livelihood by doing the work of Hamali. The learned Motor Accidents Claims Tribunal awarded a total compensation of Rs. 1,17,600.00 which included Rs. 50,000.00 as General damages, Rs. 10,000.00 as expenses on treatment and Rs. 57,600.00 as loss of income.

(3.) The appellant has filed this appeal for enhancement of compensation claiming that the amount awarded as compensation was grossly inadequate.