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Judgment
B. P. Routray, J
Heard Mr. claimant and Mr. Rayatsingh, learned counsel for the Appellant - A.A. Khan, learned counsel for the Insurer - Respondent No.2.
The present appeal by the claimant is for enhancement of the quantum of compensation.
The 4th MACT, Puri in the impugned judgment dated 11th April, 2012 in MACT Case No.305/49 of 1994 has directed for payment of compensation of Rs.11,000/- along with interest @ 6% per annum from 25th January, 1994 to the claimant on account of his injuries sustained in the motor vehicular accident on 4th October, 1993.
The learned counsel for the Appellant submits that the tribunal has only awarded Rs.11,000/- without taking into consideration the medical expenses and sufferings sustained by the claimant.
In order to examine the contention of the Appellant - claimant, it is found that he did not come to the witness box to depose anything about his sufferings, expenses and loss of income on account of the injuries sustained in the accident. As such in absence of any evidence brought on record by the claimant, the learned Tribunal has rightly granted compensation amount of Rs.11,000/- by considering the injury report under Ext.2.
Accordingly, no ground is seen to warrant any interference in the impugned judgment. The appeal is dismissed.
An urgent certified copy of this order be issued as per rules.
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