AELTEMESH REIN Vs. ASHOK KUMAR

JUDGEMENT

(1.) THE Appellant Aeltemesh Rein impugns a judgment dated 17.02.2009 whereby a compensation of Rs.20,000/ - was awarded to the Respondent for having suffered injuries in a motor accident which occurred on 06.09.1999. It is urged by the learned counsel for the Appellant that:

(2.) ON the question of negligence, the Claims Tribunal held as under:

(3.) AS far as quantum of compensation is concerned, the amount spent towards medical treatment was reimbursed to the Respondent by his employer. The Respondent suffered fracture lat. Condyle of Tibia (r), fracture of left finger and other injuries. He was awarded a compensation of Rs.10,000/ - towards pain and suffering, Rs.5,000/ - towards conveyance and special diet and Rs.5,000/ - towards loss of enjoyment and amenities of life. The compensation of Rs.20,000/ - cannot be said to be exorbitant and excessive considering the nature of the injuries suffered. The Appeal is devoid of any merit; the same is accordingly dismissed.