DEODUTT SHARMA Vs. RAM CHANDRA SINGH

JUDGEMENT

(1.) IN the night of 29th day of September, 1986, one tempo (BPN 9783) collided with an ambassador car (BPV 5153), tempo along with another passenger. Both the passengers sustained injuries in the said accident.

(2.) THE appellants claim is that though no grievous injury was caused to him but he suffered pain for period and had to incur expenditure of Rs. 403/ - in course of treatment in HEC plant hospital, Dhurwa. A certificate issued in respect of the aforesaid expenditure of Rs. 403/ - was brought on record by the claimant.

(3.) IN our opinion, the tribunal rightly granted compensation of Rs. 403/ - to him and the impugned award does not require any interference.