KARAM CHAND Vs. RAM NATH & ANR

JUDGEMENT

(1.) The Appellant Karam Chand, who was a student pursuing Masters in Social Work, seeks enhancement of compensation of Rs. 65,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the injuries suffered by him, in a motor vehicle accident which occurred on 20.09.2000.

(2.) Since the accident took place in the vicinity of Sir Ganga Ram Hospital, immediately after the accident the Appellant was removed to the said hospital. He was found to have suffered head injury. There was a fracture of occipital bone. The Claims Tribunal found that a sum of Rs. 35,610/- was paid to the hospital. In addition to a sum of Rs. 40,000/- towards treatment, the Appellant was awarded compensation of Rs. 25,000/- towards pain and suffering.

(3.) It is urged by the learned counsel for the Appellant that the compensation awarded towards pain, shock and suffering is on the lower side. No compensation has been awarded towards special diet, conveyance charges and attendant charges.