RAKESH BALI Vs. SUBHASH CHAND

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.4,01,000.00 awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 13.03.2005.

(2.) IN the absence of any Appeal by the driver, owner or the Insurer, the finding on negligence has attained finality.

(3.) THE only contention raised on behalf of the Appellant is that the Appellant filed an estimate Ex.PW-1/41 and examined PW-3 Dr. Amit Sambhi, Dental Surgeon to prove that he required replacement of eight teeth at the cost of Rs.30,000.00 each. He was, therefore, entitled to be awarded a sum of Rs.2,40,000.00 for replacement of those eight teeth. He also proved the estimate Ex.PW-1/108 for removal of interlocking nails for Rs.24,468.00. The Claims Tribunal did not deal with the aspect of future treatment while awarding compensation.