(1.) The claimant has preferred the instant appeal for enhancement of compensation awarded under Sec. 166 of the M.V. Act in M.V. Claim Case No.18 of 2007 for the permanent disability suffered by the claimant.
(2.) The claimant of the was a minor aged 13 years at the time of the filing of the claim case for compensation of Rs.8,00,000.00 on account of permanent disablement suffered by him in a motor vehicle accident. After attaining majority he elected to continue his case and the name of his father was deleted from the cause-title vide order dtd. 26/7/12 .
(3.) As per the claimant case on 7/2/2006, he was going along with his friend Md. Alam on a bicycle as a pillion rider. It is said that a truck bearing registration No. WB-37-7451 being driven in a rash and negligent manner dashed the cyclists. Claimant suffered serious injury in his right leg and was treated as indoor patient in Pandit Clinic, Dhanbad by Dr. Sanjay Choudhary. In course of treatment, due to critical injury, his toes and great toe had to be amputed. There was deep cut wound in the sole. As a result of injury, his foot got permanently damaged impairing the powers of the sole of the right foot. It is averred that he can neither sit nor stand without support. The details of treatment and expenditure has been given in para 13 of the claim application.