DHARAMVIR NANDA Vs. PRITAM LAL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of ` 23,500/- awarded in favour of the Appellant for having suffered injuries in an accident which occurred on 10.01.1979 (almost 33 years back).

(2.) IT is urged by the learned Counsel for the Appellant that the Appellant suffered a head injury. He suffers fits of epilepsy. He spent a considerable amount on his treatment which was continuing even at the time of filing of the Petition, yet the Motor Accident Claims Tribunal (the Claims Tribunal) awarded only a sum of ` 5,000/- towards purchase of medicines and for treatment. IT is contended that the compensation of ` 5,000/- awarded for pain and agony was very meager.

(3.) THE Claimant was declined towards grant of any interest during the pendency of the Claim Petition on the ground that the Appellant himself was responsible for the delay as he took 16 years for completion of his evidence.