SUKHDEO SAO Vs. SAHDEO PRASAD
LAWS(JHAR)-2020-1-33
HIGH COURT OF JHARKHAND
Decided on January 06,2020

Sukhdeo Sao Appellant
VERSUS
SAHDEO PRASAD Respondents




JUDGEMENT

KAILASH PRASAD DEO,J. - (1.)Claimant is the appellant before this Court.
(2.)Claimant, Sukhdeo Sao has preferred this appeal for enhancement of the award dated 28.02.2017 in Motor Accident Claim Case No.37 of 2013 passed by learned Motor Vehicle Accident Claim Tribunal- cum- District Judge-V, Chatra whereby the claimant has been awarded compensation to the tune of Rs.3,54,400/- along with interest @ 9% per annum from the date of order till the date of actual payment. The amount if any paid earlier to the claimant under Section 140 of the Motor Vehicle Act shall be adjusted from the total awarded amount.
(3.)Learned counsel for the appellant has assailed the impugned award on the ground that learned Tribunal has wrongly deducted 1/3rd income as personal expenditure of the injured in paragraph-26 of the impugned award.


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