Akil Kureshi, J. - (1.)This appeal is filed by the original claimant. He seeks enhancement of the compensation awarded by the Motor Accident Claims Tribunal, West Tripura, Agartala in the award dated 20.11.2018 passed in case No.T.S.(MAC) 359 of 2009.
(2.)The appellant had met with a vehicular accident on 11.06.2009 receiving fractures. He was aged about 25 years and stated to be engaged as a driver. The claimant did not produce any disability certificate. The Tribunal, however, awarded actual loss of income for a period of 1 year 9 months during which he was unable to perform his regular duties. The Tribunal awarded a total sum of Rs.1,58,770 in following manner:
"As discussed above, the overall compensation is tabulated as under:-

Medicines and Medical TreatmentRs. 5,232/- Loss of income on account of accidentRs.1,07,338/-

Pain and SufferingRs. 30,000/-

Conveyance, Attendant Charges and Special dietRs. 16,200/-

_________________ Rs.1,58,770/-"

(3.)Having heard learned counsel for the parties, I do not find any scope for enhancement under all heads except for medicines and medical treatment where the Tribunal has granted Rs.5,232 only. The Tribunal itself in the impugned award has recorded that the claimant was admitted in a hospital on 11.06.2009 and was discharged on 01.07.2009. First a nail was inserted on his leg by operation which was later on surgically removed when he was readmitted in the hospital on 15.03.2011 for 4(four) days.
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