- (1.) Heard learned counsel for the appellant.
(2.) By way of this appeal, the appellant-claimant has sought enhancement of the compensation awarded to him by the learned Tribunal vide the judgment dated 25.10.2010 awarding compensation to the tune of Rs.6,25,800/- for the injuries sustained by him in the form of amputation in the right leg below the knee of the injured driver of Tanker No. RJ-30-G-0719, which met with an accident on 19.07.2008 with another heavy vehicle trailer bearing No. RJ-05-AC-2473.
(3.) Learned counsel for the claimant-appellant submitted that income proved of the injured was Rs.7000/- per month being salary as driver and a certificate was also issued showing the permanent disability sustained by the injured to the extent of 60% in the said unfortunate accident. He further submitted that treatment cost of medicine etc. though was claimed to the extent of Rs. 6 lacs including food and transportation, whereas under the head of treatment, food, nourishment and transportation, learned tribunal awarded only Rs.35,000/-, which is also on lower side and, therefore, same is suitably required to be enhanced. The age of the injured was 25 years only at the time of accident, however, on account of amputation of the right leg, he is now unable to work as driver, he therefore, prayed for enhancement of compensation.;