RAJESH KUMAR,J. - (1.) Heard the parties.
(2.) The present miscellaneous appeal has been preferred by the appellant/claimant for enhancement of the compensation amount awarded by the Claim Tribunal in Title (M.V.) Suit No. 40 of 2004 on 31.05.2013.
(3.) The case of the claimant/appellant is that when the claimant was going to Asansol from Bokaro on a Maruti Car bearing No. WB56-3101, at about 1:30 A.M., while they happened to reach near Thikana Hotel at village Kharkabad on G.T. Road, a truck bearing No. JH11A-0790, coming from the opposite side entered into the wrong lane, dashed the Maruti Car, as a result of which, one of the occupants namely, Mangal Prasad has died on the spot and the claimant-Shiv Chandra Singh and others sustained serious injuries. The present claimant/appellant was taken to Bokaro General Hospital where it was found that his right leg was fractured, which was operated upon on 22.12.2002 at Bokaro General Hospital.;