- (1.) THIS appeal, by the claimant -appellant, is directed against the judgment and award passed by the Motor Vehicle Accident Claims Tribunal, Dhanbad in M.V. Case No. 207 of 2003, whereby it has awarded a sum of Rs. 1,10,041/ - for the injury sustained by the claimant in a Motor Vehicle Accident.
(2.) THE claimant -appellant was dashed by the jeep belonging to B.C.C.L., which was driven very rashly and negligently, as a result of which the right hand of the claimant -appellant was badly crushed and his left hand was also fractured. The Tribunal after considering the evidence has assessed the compensation of Rs. 1,10,041/ -. When the appeal was taken up for hearing on the last date, learned Counsel appearing for the appellant submitted that the amount of compensation is in a very lower side considering the extent of injury caused to the claimant. Learned counsel further submitted that the right fingers and palm have been totally smashed because of the accident.
(3.) IN order to find out the extent of injury, we passed order on 3.3.2008 directing the claimant - appellant to appear in person. Pursuant to the said order, claimant -appellant appeared in person. We have seen the injury caused to the appellant in his right hand and it appears that the palm of the right hand together with fingers have been smashed and the claimant - appellant is not in a position to do his normal work with the right hand. One of the fingers has been amputated and the rest of the fingers have been crushed and crippled.;