- (1.) Heard learned counsel for the appellant.
(2.) The learned Motor Accident Claims Tribunal, Dausa, vide its Award dated 16.03.2007, in Claim Case No. 52/2005, awarded total compensation of Rs. 2,40,000/-, in favour of the appellant for the injuries sustained and 41.5% permanent disability suffered by the appellant in an accident arising out of use of motor vehicle, which took place on 25th August, 2004. Being dissatisfied with the award, the appellant has preferred this appeal for enhancement of the amount of compensation.
(3.) The learned counsel for the appellant contended that the appellant could not work for about one year due to the injuries but the learned Tribunal did not award any specific amount of compensation for the said period. He further submits that the minimum wage at the relevant time was Rs. 84/- per day, whereas the Tribunal has assessed the income of the deceased as Rs. 2160/- per month under the Minimum Wages Act.;