- (1.) APPELLANT was a skilled photographer by profession and was running Raos Studio at Chaibasa. On 14.7.1979, he was travelling on a Jeep (BRX -308) on Amda - Kharsawan Road, which dashed against a culvert and a tree and thereafter turned turtle with the four wheels up in the air. He sustained serious Injuries in the said accident, which affected his left eye and skull, as a result of which he was permanently deprived of his left eye.
(2.) THE Tribunal, on his claim application filed under the provisions of Motor Vehicles Act, 1939 assessed a sum of Rs. 63,040/ - to be paid to him as compensation. He has filed the present appeal for enhancement of compensation on the ground that he lost his left eye and has become permanently disable. His right eye has also become considerably weak and it was not possible for him to undertake the type and nature of works in connection with his photographic business that he used to perform skillfully and dexterously prior to accident,
(3.) THE Tribunal observed in the impugned order that there was no evidence brought on record to show that on account of aforesaid injury sustained, his artistic capacity or left sight was shorten. It was found that his studio business was not at all affected and he was running the studio smoothly.;