SH MADHU SUDAN SHARMA Vs. BHAGWAN DAS

JUDGEMENT

(1.) This appeal is directed against the Award dated 17.11.1987 of the Motor Accident Claims Tribunal, Shahdara in Suit No.345/74, whereby the learned Tribunal vide its award dated 17.11.1997 has awarded a sum of Rs.70,000/- together with interest of 12% from the date of filing of the claim till realization of the amount from the Insurance Company.

(2.) Brief facts of the case as noted by the Motor Accident Claims Tribunal are as follows:-

(3.) It is contended by counsel for the appellant that the amount awarded towards pain and suffering and permanent disability is on the lower side and that the claimant who had been hospitalized for over a year, incurred considerable expenses as also suffered considerable pain and harassment, ought to have been compensated by awarding a higher amount.