Kuldip Singh, J. - (1.) THIS is the claimant's appeal for enhancement of compensation granted by the Motor Accident Claims Tribunal, Ambala, on account of injuries received by the claimant in the motor vehicle accident. On 27.12.1997, when the claimant was driving Maruti car bearing No. HR -01D -0993, he was hit by a bus bearing No. HR -37 -1873. As a result of which, he received injuries on various parts of the body including the right eye. The Tribunal awarded the compensation of Rs. 82,400/ -.
(2.) I have heard learned counsel for the parties and have also gone through the case file. Learned counsel for the claimant seeks compensation for loss of job, stating that claimant had lost the job of driver on account of impairment of vision of right eye to the extent of 30%, as coming out from the medical certificate (Ex. P -1). It is stated that the claimant was working as a Driver with 'Nand Lal and Sons' and he was shunted out from the; job. Compensation for the loss of job should be granted, if the claimant is not able to do any job. It has not come on file that claimant was shunted out from the job. The visible impairment of one eye to the extent of 30% does not mean that the claimant was unable to do any job. Therefore, merely on the basis of presumption and guess work, no compensation can be granted on account of loss of job.
(3.) LEARNED counsel for the claimant has further argued that the claimant remained admitted in hospital from 27.12.1997 to 08.01.1998 i.e. for 12 days. The Tribunal has awarded Rs. 25,000/ - for pain and suffering but nothing has been awarded for special diet for those 12 days.;