KAMAL RAJ Vs. RAVI DUTT YADAV

JUDGEMENT

(1.) THE Appellant seeks enhancement of compensation for having suffered injuries in an accident, which took place on 14.12.2004. THE Motor Accident Claims Tribunal (the Tribunal) awarded an overall compensation of Rs. 2,51,000/- under various heads, which are extracted hereunder: -

(2.) THERE is no Appeal by the Insurance Company or by the owner or the driver thus, I am not to go into the question of negligence.

(3.) THE Appellant did not produce any evidence from the Hospital or even the doctor concerned to establish on record that plastic surgery was really required to remove the small disfigurement on the lower side of the nose as it appears from the photograph now shown by the learned counsel for the Appellant would have been removed. THE Tribunal rightly declined to award any compensation for future medical expenses on good reasons as stated in para 81 and 82, which are extracted above.