NARESH KUMAR BERI Vs. BHARAT SINGH

JUDGEMENT

(1.) ADMIT.

(2.) Since the point involved in this case was short, the matter has been heard with the consent of the parties and disposed of by this order.

(3.) This appeal is directed against the judgment of the Motor Accident Claims Tribunal whereby the Tribunal has awarded a sum of Rs.1,10,250.00 with interest @ 9% p.a. in favour of the appellant as compensation for the injuries sustained by him in a road accident caused by the rash and negligent driving of the offending vehicle owned by respondent No.1 and insured with respondent No.3. The appellant in this appeal claimed enhancement of compensation on the ground that the Tribunal has failed to take into consideration the disability suffered by the appellant and the mental pain, shock and agony which he had to suffer for almost two years when he was confined to bed and would continue to suffer throughout his life. A few facts relevant for deciding the appeal are :-