SUSHIL KUMAR Vs. INDER SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th November, 1989, of the Motor Accident Claims Tribunal, Patiala House, New Delhi (for short "the Tribunal") in Suit No. 26/81, whereby the learned Tribunal has awarded a sum of Rs.25,500/- on account of injuries sustained by the appellant-Sushil Kumar on his hand in an accident that took place on 10th October, 1980, wherein truck No. DHL2093 driven by respondent Nos. 1 and 2 caused injury to the appellant, who was on his bicycle.

(2.) The brief facts of the case, as noted by the Tribunal, are as under :

(3.) It is contended by counsel for the appellant that the amount of Rs.25,500/- awarded by the Tribunal on account of injury caused to the claimant is on the lower side since the treatment of injury itself took more than five years and a substantial amount was spent on the treatment.