VINOD KR.GUPTA Vs. RAJ KUMAR

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs.2,35,000.00 has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 14th July, 2005 resulted in grievous injuries to the appellant. The appellant is a practicing lawyer and he was crossing the road in front of Tis Hazari Courts to go towards Boulevard Road when a Santro Car bearing No.DL-1CH-2236 hit him due to which the appellant fell down and suffered following injuries:-

(3.) THE learned Tribunal has awarded Rs.30,000.00 towards medical treatment, Rs.10,000.00 towards conveyance charges, Rs.5,000.00 towards special diet, Rs.40,000.00 towards pain and agony, Rs.60,000.00 towards loss of income during the treatment and Rs.90,000.00 towards loss of earning capacity. The total compensation awarded is Rs.2,35,000.00.