- (1.) The appellant is aggrieved by an award dated 19th September, 1998 passed by the Motor Accident Claims Tribunal, Kamrup, in M.A.C. Case No. 298 (K)/1993.
(2.) The appellant was travelling in an Ambassador car which had a head on collision with a canter/bus on 15th April, 1993. The appellant suffered some injuries which led to his hospitalization in Patna, Bihar, for about one and half months.
(3.) The appellant applied for compensation before the Tribunal and by the award under appeal, the appellant was granted compensation of Rs. 80,000/-. The various heads under which the appellant was granted compensation are as follows :- 1. Expenses caused by injuries with incidental charges Rs. 40,000/- 2. Pain and sufferings Rs. 25,000/- 3. Loss of amenities of life Rs. 15,000/- Total Rs. 80,000/- ;