JAGMOHAN MALHOTRA Vs. ADESH KUMAR & ORS

JUDGEMENT

(1.) The appeal is directed against the judgment dated 28.01.2013 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.89,902/- was awarded in favour of the Appellant for having suffered grievous injuries in a motor vehicular accident which occurred on 18.09.2010.

(2.) It is urged by the learned counsel for the Appellant that the Appellant was not compensated for the loss of 64 days leave which he had to take to recover from the injuries. It is also urged that the compensation awarded towards pain and suffering is on the lower side.

(3.) On the other hand, the learned counsel for Respondent no.3 submits that the compensation awarded is just and reasonable. It is also submitted that since the Appellant did not suffer any financial loss on account of 64 days leave, he is not entitled to any compensation for loss of leave.