SANJAY SHARMA Vs. BHAIRON SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 10.4.2003 of the Motor Accident Claims Tribunal, Delhi in Suit No. 149/95 whereby the learned Tribunal has awarded a sum of Rs. 71,500/- to the appellant together with interest of 9% per annum from the date of filing of the petition till realization.

(2.) Brief facts of the case as noted by the Judge, MACT are as follows:-

(3.) It is contended by the appellant who appears in person that the award is insufficient inasmuch as the Tribunal has not taken into consideration the fact that the appellant was a national level coach in skating and has participated in various national and international competitions which he will not be able to do now. He also submits that the amount awarded towards pain and suffering is meager as also the amount awarded towards general damages is less.