MANOJ KUMAR Vs. PANKAJ NAGAR

JUDGEMENT

(1.) The present appeal under Sec. 173 of the Motor Vehicles Act seeks to assail the award dtd. 20/1/2022 passed by the learned Motor Accidents Claims Tribunal in claim petition bearing MACP No. 564/2016 insofar as the quantum of compensation is concerned.

(2.) Vide the impugned award, the learned Tribunal has awarded compensation of Rs.6,94,022.00 alongwith interest @6% per annum in favour of the petitioner. The said amount includes a lumpsum amount of Rs.2.00 lakhs awarded towards loss of future prospects.

(3.) The appellant seeks enhancement on two grounds, the first being that once the medical certificate clearly showed that the appellant was suffering from 34% permanent physical disability, the learned Tribunal could not have assessed his functional disability to be only 20%. The second ground on which enhancement is sought is that the amount of Rs.2.00 lakhs awarded towards loss of future earnings was highly inadequate.