BEANT SINGH Vs. ZORAWAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from a judgment of a Single Judge of the High Court of Punjab and Haryana. The High Court disposed of FAO No 4473 of 2015 (O&M) instituted by the appellant who was the claimant before the Motor Accident Claims Tribunal, Ropar and FAO No 1355 of 2015 (O&M) instituted by the United India Insurance Company Limited. The appeal against the decision of the High Court is by the claimant who seeks an enhancement of compensation.

(3.) The claim by the appellant arose out of the injuries which he sustained in a motor vehicle accident which took place on 24/10/2012. The appellant suffered a serious spinal injury leaving him completely paralyzed and disabled. The Tribunal awarded compensation against respondent Nos 1 to 3 in the amount of Rs.20,13,574.00 which was computed as follows