VEER SERVERKAR Vs. RAVAT SINGH

JUDGEMENT

(1.) THE Appellant Veer Serverkar seeks enhancement of compensation of Rs.18,000.00 awarded to him for having suffered injuries in a motor vehicle accident which occurred on 23.04.1996.

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

(3.) IN the absence of any evidence with regard to expenditure on the treatment, the Claims Tribunal awarded compensation of Rs.5,000.00 towards treatment; Rs.1,000.00 towards special diet, conveyance and Attendant charges and Rs.10,000.00 towards pain and suffering.