- (1.) Heard Sri N.N. Verma, advocate holding brief of Sri V.K. Singh, learned counsel appearing on behalf of the appellant and Sri Dinesh Kumar, learned counsel appearing on behalf of the respondent. In an accident held on 15.5.2002 caused by bus bearing registration No. U.P.-80-H-9104 belonging to U.P.S.R.T.C. The claimant suffered injuries. The claimant was rickshaw puller. Tribunal awarded the compensation at Rs. 1 lac. which is being challenged by U.P.S.R.T.C. and also by the claimant in cross-objection. Both the parties have not disputed the accident and involvement of the bus.
(2.) Learned counsel for the appellant submitted that claimant has filed the bills of Rs. 15,700 and therefore, the Tribunal has erred in allowing the expenses incurred towards the treatment at Rs. 25,000. He further submitted that the Tribunal has erred in awarding the interest from the date of the application.
(3.) Learned counsel for the claimant submitted that the claimant was examined by the Medical Board and the Medical Board has opined that there was 63.30% disability and advised for the operation, still no benefit has been given for permanent disability. He further submitted that the claimant claimed that a sum of Rs. 55,000 has been incurred in the medical treatment while the benefit of Rs. 25,000 has only been given.;