BALVINDER SINGH Vs. SATISH KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.2,99,408/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 01.09.2008.

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

(3.) I have perused the Trial Court record. While granting compensation towards permanent disability, the Claims Tribunal relied on the judgment of a Madras High Court in J. Sai Manohar v. Prem Shanker Shukla 2011 ACJ 950. A perusal of Para 21 of the report shows that the compensation awarded was not towards the loss of earning capacity, but it was towards disability.